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 33 in U.P. Industrial Disputes Rules, 1957 33. Application for the recovery of money due from an employer. - An application for the recovery of money due from an employer made by a workman under sub-section (1) of Section 6-H, shall be in Form XVII.
