Section 41A(2) in U.P. Industrial Disputes Rules, 1957
(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 6-M.] [Inserted by Notification No. 7145(ST)/XXXVI/693(SI)-79, dated 30.12.1980.]
