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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(2) in U.P. Industrial Peace Timely Payment of Wages Act, 1978

(2)Notwithstanding such repeal, anything done or any action taken under the aforesaid ordinance shall be deemed to have been done or taken under this Act as if the provisions of this Act were in force at all material times.