Section 40(6)(a) in U.P. Industrial Disputes Rules, 1957

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State of Uttar Pradesh - Subsection

Section 40(6)(a) in U.P. Industrial Disputes Rules, 1957

(a)intimate to the Labour Commissioner and to the registrar of Trade Unions, Uttar Pradesh, in Form XXI every change in the address of its head office and in the members of the executive (including its office bearers) within seven days thereof; and

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State of Uttar Pradesh - Subsection

Section 40(6)(a) in U.P. Industrial Disputes Rules, 1957