Section 80(2) in The Rajasthan Industrial Disputes Rules, 1958

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State of Rajasthan - Subsection

Section 80(2) in The Rajasthan Industrial Disputes Rules, 1958

(2)(To be signed by any two voters belonging to the electoral constituency)Form H(See rule 58)Form of Memorandum for SettlementNames of Parties;-Representing employer(s)Representing workmen:Short recital of the caseTerms of settlement.

Witness:	Signature of the Parties.....................................
(1) .................................
................................
(2) ................................
...............................

[Signature of Conciliation Officer/Board of Conciliation.] [In cases of settlement effected by Conciliation Officer/Board of Conciliation.]Copy to:-

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State of Rajasthan - Subsection

Section 80(2) in The Rajasthan Industrial Disputes Rules, 1958