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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(c) in U.P. Industrial Disputes Act, 1947

(c)'Award' means an interim or final determination of any industrial dispute or of any question relating thereto by any Labour Court or Tribunal and includes an arbitration award made under Section 5-B;