Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(c) in U.P. Contract Labour (Regulation and Abolition) Rules, 1975 (c)"Award" shall have the meaning assigned to it in section 2 (c) of the U.P. Industrial Disputes Act, 1947;
