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State of Uttar Pradesh - Section

Section 11D in U.P. Industrial Disputes Act, 1947

11D. [ Conciliation Officers and certain others to be public servants. [Inserted by U.P. Act No. 1 of 1957.]

- Every Conciliation Officer and every member and Chairman of a Board and every Presiding Officer of a Labour Court or Tribunal shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code.]