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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Uttar Pradesh - Subsection

Section 29(5) in U.P. Industrial Disputes Rules, 1957

(5)If a vacancy occurs amongst the protected workmen by the reason of any such workmen having died or not remaining in service or for any other reason, the Union concerned shall, within one month of the occurrence of such vacancy, inform the Registrar of it. The Registrar may fill the vacancy after such enquiry as he considers necessary.