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

State of Uttar Pradesh - Subsection

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

(g)for any incidental or supplementary matters which appear to the [State Government] [Substituted by the A.O. 1950 for 'Provincial Government.'.] necessary or expedient for the purposes of the order :