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[Cites 0, Cited by 0] [Section 6E(2)] [Section 6E] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6E(2)(a) in U.P. Industrial Disputes Act, 1947

(a)alter, in regard to any matter not connected with the dispute, the conditions of service applicable to that workman immediately before the commencement of such proceeding, or