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

State of Uttar Pradesh - Subsection

Section 5A(6) in U.P. Industrial Disputes Rules, 1957

(6)The State Government may, subject to the provisions of clause (ii) of Section 7, enforce by an order in Form III, any settlement arrived at before a Board in the course of conciliation proceedings.