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[Cites 0, Cited by 1] [Section 6B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6B(2) in U.P. Industrial Disputes Act, 1947

(2)As soon as settlement referred to in sub-section (1) has been arrived at, the parties to the settlement or any one of them may apply to the Conciliation Officer of the area concerned in the prescribed manner for registration of the settlement.