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

State of Uttar Pradesh - Subsection

Section 6S(3) in U.P. Industrial Disputes Act, 1947

(3)The notice of strike or lock-out under this section shall not be necessary which a lock-out or, as the case may be, a strike already exists in the industrial establishment, but the employer shall send intimation of the lock-out or strike on the day on which it is declared, to such authority as may be prescribed.