Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 6] [Entire Act] State of Uttar Pradesh - Subsection Section 6(5) in U.P. Industrial Disputes Act, 1947 (5)Subject to the provision of Section 6-A, an award published under sub-section (3) shall be final and shall not be called in question in any Court in any manner whatsoever.
