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] [Entire Act] State of Uttar Pradesh - Section Section 9 in U.P. Industrial Disputes Rules, 1957 9. Evidence. - A Board or Labour Court or Tribunal or an Arbitration may accept, admit or call for evidence at any stage of the proceedings before it and in such manner as it may think fit.
