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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(2)(b) in U.P. Industrial Disputes Rules, 1957

(b)in the case of a workman, either by the workman himself or by the President or the Secretary of the Union of Workmen, competent to represent the workman under Section 6-I, or of a Federation of such Unions, or by an Officer of such Union or Federation authorized in this behalf by the President of such Union or Federation, or where there is no such Union, by five representatives of the workmen duly authorized in this behalf at a meeting of the workmen held for the purpose.