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

State of Uttar Pradesh - Subsection

Section 6S(1)(e) in U.P. Industrial Disputes Act, 1947

(e)between the commencement and the conclusion of proceeding before a Labour Court or a Tribunal, if he is concerned in the dispute which is the subject-matter of such proceeding; or