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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(13) in U.P. Industrial Disputes Rules, 1957

(13)When a copy is granted, the following particulars shall be recorded on the back of the copy :
(i)Date of application for copy.
(ii)Date of notifying the fee payable.
(iii)Date of deposit of fee.
(iv)Date of making over the copy to the applicant.