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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(8) in U.P. Industrial Disputes Rules, 1957

(8)If an application has been rejected under sub-section (7) and a copy is still required, a fresh application must be presented and the same will be dealt within the manner prescribed, as though the original application had not been made.