Section 6S(2)(d) in U.P. Industrial Disputes Act, 1947

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State of Uttar Pradesh - Subsection

Section 6S(2)(d) in U.P. Industrial Disputes Act, 1947

(d)during the pendency of any conciliation proceeding before a Conciliation Officer or a Board, and thirty days after the conclusion of such proceeding, if the workman is concerned in the dispute which is the subject-matter of such proceeding; or

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State of Uttar Pradesh - Subsection

Section 6S(2)(d) in U.P. Industrial Disputes Act, 1947