Section 6V(2) in U.P. Industrial Disputes Act, 1947
(2)If a question arises whether an industrial establishment is of a seasonal character or whether work is performed therein only intermittently; the decision of the State Government thereon shall be final.] [Inserted by U.P. Act No. 26 of 1983 (w.e.f. 3.8.1983).]
