Section 8(c) in Industrial Disputes (Punjab) Rules, 1958
(c)[ in case of an individual workman by the workman himself or by any office-bearer of the trade union of which he is a member or by another workman not being a member of a different trade union in the same establishment duly authorised by him in this behalf.] [Added vide Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd (5)/37, dated 21st March, 1975.]
