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State of Uttar Pradesh - Section

Section 12A in U.P. Industrial Disputes Act, 1947

12A. [ [Substituted by U.P. Act No. 1 of 1957.]

For the removal of doubts it is hereby declared that nothing in this Act shall be deemed to preclude tire Central Government from constituting a National Tribunal under the Industrial Disputes Act, 1947, for the time being in force or any such Tribunal from exercising any powers conferred upon it under that Act.]