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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5A(3) in U.P. Industrial Disputes Rules, 1957

(3)The report under sub-rule (2) above shall be submitted by the Chairman of the Board within thirty days (excluding holidays but not annual vacation observed by Courts subordinate to the High Court) of the date on which the reference was made to the Board :Provided that the State Government may extend the said period from time to time.