Section 19(2) in U.P. Industrial Disputes Act, 1947
(2)If in the course of any judicial proceedings, a question arises whether a person was duly informed of an order made in pursuance of this Act, compliance with sub-section (1) shall be conclusive proof that he was so informed but a failure to comply with sub-section (1), -(i)shall not preclude proof by other means that he was so informed; and(ii)shall not affect tire validity of the order.
