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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(1)(i) in U.P. Industrial Disputes Act, 1947

(i)that the undertaking to be so included is engaged in the same type of industry or business as the undertaking or the group of undertakings in which the industrial dispute referred for adjudication has arisen; and