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[Cites 0, Cited by 7] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

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

(j)a person shall be deemed to be 'independent' for the purpose of his appointment as the Chairman or other member of a Board, Court or Tribunal, if he is unconnected with the industrial dispute referred to such Board, Court or Tribunal or with any industry directly affected by such dispute :