Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6S] [Entire Act] State of Uttar Pradesh - Subsection Section 6S(6) in U.P. Industrial Disputes Act, 1947 (6)The notice of lock-out, referred to in sub-section (2), shall be given in such manner as may be prescribed.]
