Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(d) in U.P. Industrial Disputes Rules, 1957

(d)A Labour Court shall include an Adjudicator unless there is anything repugnant in the context. The expression "Labour Court" shall be deemed to include an Adjudicator, for the purposes of these rules, except Rule 3.]