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[Cites 0, Cited by 8] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(i) in U.P. Industrial Disputes Act, 1947

(i)he has been laid off under the agreement or as permitted by standing order made under the Industrial Employment (Standing Orders) Act, 1946, or under this Act or under any other law applicable to the industrial establishment, the largest number of days during which he has been so laid off being taken into account for tire purposes of this clause,