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

State of Uttar Pradesh - Section

Section 17 in U.P. Industrial Disputes Act, 1947

17. Effect of provisions inconsistent with other enactments.

- Any rule or order made or deemed to be made under this Act shall have effect notwithstanding anything inconsistent therewith contained in any other enactment or in any instrument having effect by virtue of any other enactment.