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State of Uttar Pradesh - Section

Section 22 in The U.P. Factories Welfare Officers Rules, 1955

22. [ Application of the Uttar Pradesh Industrial Peace (Timely Payment of Wages) Act, 1978. [Inserted by Notification No. 1165 (V)XXXVI (3)-200 (25)-WO-77-CA-63-1248-Rule 1955-Am (6)-78 dated September 21,1979, published in U.P. Gazette, Extraordinary, dated September 21, 1979, pp. 4-6.]

- The provisions of the Uttar Pradesh Industrial Peace (Timely Payment of Wages) Act, 1978, shall also apply in the case of Welfare Officers.]