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[Cites 0, Cited by 0] [Section 3A(2)] [Section 3A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3A(2)(e) in U.P. Industrial Disputes Act, 1947

(e)such person shall be entitled to retain out of the assets of the service or undertaking all cost, charges and expenses of, or incidental to, the said management and such remuneration as may be fixed by the State Government.