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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(1) in U.P. Industrial Disputes Rules, 1957

(1)An arbitration agreement referred to in Section 5-B(1) of the Act shall be made in Form V, and copies thereof shall be delivered personally or forwarded by registered post [* * *] to the authorities mentioned in sub-section (3) of Section 5-B by the signatories to the agreement or any of them.