Section 19(1)(iii) in U.P. Industrial Disputes Act, 1947

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State of Uttar Pradesh - Subsection

Section 19(1)(iii) in U.P. Industrial Disputes Act, 1947

(iii)where the person cannot be found, by leaving an authentic copy of the order with some adult male member of his family or by affixing such copy to some conspicuous part of the premises in which he is known to have last resided or carried on business or personally worked for gain.

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State of Uttar Pradesh - Subsection

Section 19(1)(iii) in U.P. Industrial Disputes Act, 1947