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 3 in U.P. Industrial Disputes Rules, 1957 3. Preparation of the lists of persons for appointment as Presiding Officers of Labour Courts and Tribunals. - [* * *] [Omitted by Notification No. 300(1)(W)/XXXVI-2-96 - 171(W)-92, dated 17.4.1996.]
