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 4] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(d) in U.P. Industrial Disputes Act, 1947 (d)'Board' means a Conciliation Board constituted under clause (d) of Section 3;
