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State of Uttar Pradesh - Section

Section 6D in U.P. Industrial Disputes Act, 1947

6D. [ Commencement and conclusion of proceeding. [Inserted by U.P. Act No. 1 of 1957.]

- Proceedings before a Labour Court or Tribunal shall be deemed to have commenced on the date of reference of a dispute to adjudication, and such proceedings shall be deemed to have concluded on the date on which the award becomes enforceable under Section 6-A.]