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[Cites 0, Cited by 0] [Section 6W] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6W(4) in U.P. Industrial Disputes Act, 1947

(4)An order of the State Government granting or refusing to grant permission shall, subject to the provisions of sub-section (5), be final and binding on all the parties and shall remain in force for one year from the date of such order.