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[Cites 0, Cited by 0] [Section 11F(1)] [Section 11F] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11F(1)(b) in U.P. Industrial Disputes Act, 1947

(b)when required by a Labour Court or Tribunal to bind himself by an oath or affirmation to state the truth, refuses to do so, or