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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(d) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975

(d)two persons representing the industry, two persons representing the contractors, four persons representing the workmen and one person representing any other interest, which in the opinion of the State Government ought to be represented, to be nominated by the State Government.]