Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4F] [Entire Act] State of Uttar Pradesh - Subsection Section 4F(2) in U.P. Industrial Disputes Act, 1947 (2)A Conciliation Officer may be appointed for specified area or areas.] [Substituted by U.P. Act No. 21 of 2000 (w.e.f. 16.3.2000).]
