Legal Document View

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
[Cites 0, Cited by 0] [Section 6S(2)] [Section 6S] [Entire Act]

State of Uttar Pradesh - Subsection

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

(f)during any period in which a settlement or award is in operation, in respect of any of the matter covered by the settlement or award.