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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Uttar Pradesh - Subsection

Section 46(3) in U.P. Industrial Disputes Rules, 1957

(3)A copy of the said application shall also be affixed at or near the main entrance of the establishment concerned which shall be considered as sufficient service in the case of such workmen as cannot be ascertained and informed.