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[Cites 0, Cited by 0] [Section 3A(2)] [Section 3A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3A(2)(d) in U.P. Industrial Disputes Act, 1947

(d)such person shall not, in respect of such matters relating to the said management as may be specified by order of the State Government, be bound by any obligation or limitation imposed on him as agent of the service or undertaking by or under any law, instrument or contract;