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State of Uttar Pradesh - Section

Section 11E in U.P. Industrial Disputes Act, 1947

11E. [ Labour Court or Tribunal to be deemed Civil Court for certain purposes. [Inserted by U.P. Act No. 1 of 1957.]

- Every Labour Court or Tribunal shall be deemed to be a Civil Court for the purposes of Sections 480 and 482 of the Code of Criminal Procedure, 1898.]