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[Cites 0, Cited by 0] [Section 6X(1)] [Section 6X] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6X(1)(c) in U.P. Industrial Disputes Act, 1947

(c)that it is necessary for the rehabilitation of the workmen employed in such undertaking before its closure or for the maintenance of supplies and services essential to the life of the community of restart the undertaking or both; and