Section 4A(3)(b) in U.P. Industrial Disputes Act, 1947

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State of Uttar Pradesh - Subsection

Section 4A(3)(b) in U.P. Industrial Disputes Act, 1947

(b)he has held the Office of the Chairman or any other member of the Labour Appellate Tribunal constituted under the Industrial Disputes (Appellate Tribunal) Act, 1950, or of any Tribunal, for a period of not less than two years; or

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State of Uttar Pradesh - Subsection

Section 4A(3)(b) in U.P. Industrial Disputes Act, 1947