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[Cites 0, Cited by 0] [Section 4A(3)] [Section 4A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4A(3)(a) in U.P. Industrial Disputes Act, 1947

(a)[ he has, for a period of not less than three years, been a District Judge or an Additional District Judge; or [Inserted by U.P. Act No. 2 of 1966.]