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

State of Uttar Pradesh - Subsection

Section 6J(1) in U.P. Industrial Disputes Act, 1947

(1)Sections 6-K to 6-M inclusive shall not apply, -
(a)to industrial establishments in which less than fifty workmen on an average per working day have been employed in the preceding calendar month, or
(b)to industrial establishments which are of a seasonal character or in which work is performed only intermittently.