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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3A(3) in U.P. Industrial Disputes Act, 1947

(3)No person authorised under sub-section (1) to carry on the trade or business of any service or undertaking shall be personally liable for acts done by him in good faith in the course of management of such trade or business.