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[Cites 0, Cited by 23] [Entire Act]

State of Uttar Pradesh - Section

Section 6Q in U.P. Industrial Disputes Act, 1947

6Q. [ Re-employment of retrenched workmen. [Inserted by U.P. Act No. 1 of 1957.]

- Where any workmen are retrenched, and the employer proposes to take into his employ any persons, he shall, in such manner as may be prescribed give an opportunity to the retrenched workmen to offer themselves for re-employment, and the retrenched workmen who offer themselves for re-employment shall have preference over other persons.]