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[Cites 0, Cited by 1] [Section 6E(1)] [Section 6E] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6E(1)(b) in U.P. Industrial Disputes Act, 1947

(b)for any misconduct connected with the dispute, discharge or punish, whether by dismissal or otherwise any workman concerned in such dispute save with the express permission in writing of the authority before which the proceeding is pending.