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[Cites 0, Cited by 0] [Section 74A(5)] [Section 74A] [Entire Act]

State of Haryana - Subsection

Section 74A(5)(a) in Industrial Disputes (Punjab) Rules, 1958

(a)where notice is given to the workman, notice of retrenchment shall be sent within three days from the date on which notice is given to the workman;