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[Cites 0, Cited by 0] [Section 6E] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6E(5) in U.P. Industrial Disputes Act, 1947

(5)Where an employer makes an application to a Board, Labour Court or Tribunal under the proviso to sub-section (2) for approval of the action taken by him, the authority concerned shall, without delay, hear such application and pass, as expeditiously as possible, such order in relation thereto as it deems fit.]