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[Cites 0, Cited by 0] [Section 3A(2)] [Section 3A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3A(2)(c) in U.P. Industrial Disputes Act, 1947

(c)such person shall be deemed to be acting as the agent of the service or undertaking and, subject only to such restrictions as the State Government may impose, shall have in relation to the management of the affairs of the service or undertaking all such powers and authority as the service or undertaking itself would have if its trade or business were not taken over under sub-section (1);