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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(ii) in U.P. Industrial Disputes Act, 1947

(ii)enforce [in the prescribed manner] [Substituted by U.P. Act No. 1 of 1957.] for such period as may be specified, the whole or any part of an agreement reached in conciliation proceedings between the parties to an industrial disputes.