Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 39 in U.P. Industrial Disputes Rules, 1957

39. Representation of parties before the Commissioner.

- The parties to the industrial dispute shall appear before the Commissioner, either in person or any other person who is competent to represent them in the proceedings before the Labour Court.