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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(9) in U.P. Industrial Disputes Rules, 1957

(9)If the affidavit accompanying the written statement of the Union or the workmen is not rebutted by tire employers, the Labour Court or the Tribunal, as the case may be, shall presume the contents of the affidavit to be true and make an award accepting the facts stated in the written statement.