Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3A(2)] [Section 3A] [Entire Act] State of Uttar Pradesh - Subsection Section 3A(2)(b) in U.P. Industrial Disputes Act, 1947 (b)the partners or any other person shall not have the right to control or take part in or the carrying on of the trade or business;