Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Uttar Pradesh - Subsection Section 18(ii) in U.P. Industrial Disputes Rules, 1957 (ii)all such persons as are not members of any Union or Association, shall be described in such manner as the Board, Labour Court, Tribunal or Arbitrator, as the case may be, may determine.
