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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Uttar Pradesh - Subsection

Section 40(5) in U.P. Industrial Disputes Rules, 1957

(5)The Labour Commissioner or the Registrar of the Trade Unions, Uttar Pradesh, may, at any time before or after a federation has been approved, call for such information from the federation as he considers necessary and the federations shall furnish the information so called for.