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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(1) in U.P. Industrial Disputes Rules, 1957

(1)A party to the dispute shall be entitled at any stage to obtain a copy of the records of tire case or any portion thereof, including exhibits which have been put in and finally accepted as evidence, but excluding confidential papers and office notes.