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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3A(4) in U.P. Industrial Disputes Act, 1947

(4)Upon the publication of the order under sub-section (1), the State Government shall, by order, direct tire partners, directors, secretary, manager or any other person in charge of the management of the said service or undertaking to hand over the management of the trade or business of the said service or undertaking to the person mentioned in the said order.