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State of Uttar Pradesh - Section

Section 11 in U.P. Industrial Disputes Rules, 1957

11. Service of summons or notice.

- Any notice, summons, process or order issued by a Board, Labour Court or Tribunal or Arbitrator may be served either by personal delivery or by registered post or in any other manner prescribed in this behalf in the Code of Civil Procedure, 1908 (Act V of 1908).