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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Uttar Pradesh - Subsection

Section 42(3) in U.P. Industrial Disputes Rules, 1957

(3)Before retrenchment of a workman, the employer shall, for the purposes of sending intimation to the workman for re-employment as required in Rule 43 obtain the address of the workman in writing from the workman duly signed, or thumb-impression affixed by the said workman.