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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Uttar Pradesh - Subsection

Section 45(1)(b) in U.P. Industrial Disputes Rules, 1957

(b)where there is no registered trade union of workmen, by at least seven representatives of workmen duly authorized in this behalf at a general meeting specifically held for the purpose.