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[Cites 0, Cited by 0] [Section 11B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11B(2) in U.P. Industrial Disputes Act, 1947

(2)The Labour Court or Tribunal to which such question is referred shall after giving the parties an opportunity of being heard decide such question and its decision shall be final and binding on all such parties.]