Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 74A] [Entire Act] State of Punjab - Subsection Section 74A(2) in Industrial Disputes (Punjab) Rules, 1958 (2)Such notices shall be given by an employer in every case irrespective of whether, in his opinion, the workman, laid-off is or is not entitled to compensation under section 25-C.
