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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(2) in U.P. Industrial Disputes Rules, 1957

(2)Every person who is summoned and appears as a witness before the Commissioner shall be entitled to payment by the Labour Court out of the sum deposited under Rule 34, of an allowance for expenses incurred by him as may be directed by the Labour Court in this behalf.