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[Cites 0, Cited by 0] [Section 11F] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11F(3) in U.P. Industrial Disputes Act, 1947

(3)The Labour Court or Tribunal shall have and exercise tire same jurisdiction, power and authority in accordance with the same procedure and practice in respect of contempt of itself as the High Court has and exercises in respect of itself.]