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[Cites 0, Cited by 0] [Section 4B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4B(1) in U.P. Industrial Disputes Act, 1947

(1)The State Government may, by notification in the Official Gazette, constitute one or more Industrial Tribunals for the adjudication of industrial disputes relating to any matter whether specified in the First Schedule or the Second Schedule.