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

State of Uttar Pradesh - Subsection

Section 6X(2) in U.P. Industrial Disputes Act, 1947

(2)Where the employer is aggrieved from an order passed under subsection (1), he may refer the matter in the prescribed manner to the Tribunal for adjudication and the Tribunal may pass such orders as it thinks proper and reasonable in the circumstances of the case.]