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 75C] [Entire Act] State of Punjab - Subsection Section 75C(3) in Industrial Disputes (Punjab) Rules, 1958 (3)The notice, or as the case may be, the application shall be made in triplicate.
