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[Cites 0, Cited by 0] [Section 6E(3)] [Section 6E] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6E(3)(a) in U.P. Industrial Disputes Act, 1947

(a)by altering, to the prejudice of such protected workman, the conditions of service applicable to him immediately before the commencement of such proceeding, or