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 6] [Section 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(d) in U.P. Industrial Disputes Act, 1947 (d)[ for constitution and functioning of Conciliation Boards for settlement of industrial disputes in the manner specified in the order;] [Substituted by U.P. Act No. 1 of 1957.]
