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[Cites 0, Cited by 0] [Section 5C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5C(2) in U.P. Industrial Disputes Act, 1947

(2)A Presiding Officer of a Labour Court or a Tribunal may for the purpose of enquiry into any existing or apprehended industrial disputes, after giving reasonable notice, enter the premises occupied by any establishment to which the disputes relates.