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[Cites 0, Cited by 5] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

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

(3)Subject to the provisions of sub-section (4) every arbitration award and the award of a Labour Court or Tribunal, shall, within a period or thirty days from the date of its receipt by the State Government be published in such manner as the State Government thinks fit.