Section 8(2)(a) in U.P. Industrial Disputes Rules, 1957

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(2)(a) in U.P. Industrial Disputes Rules, 1957

(a)[ in the case of an employer - [Substituted by Notification No. 2166(ST)/XXXVI-A -102(ST)-57, dated 20.4.1961.]

(i)by the employer himself, or,

(ii)if any group or association of employers is a party to the agreement, by a person authorized in writing in this behalf by such group or association, or

(iii)if the employer is an incorporated company or other body corporate, by the agent, manager, or other principal officer of the corporation, if so authorized in writing by the employers].

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State of Uttar Pradesh - Subsection

Section 8(2)(a) in U.P. Industrial Disputes Rules, 1957