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 25] [Entire Act] State of Uttar Pradesh - Subsection Section 25(7) in U.P. Industrial Disputes Rules, 1957 (7)If the estimated amount of fees is not deposited within seven days of its being notified to the applicant, the application for copy shall be rejected.
