Section 5(2)(a) in U.P. Industrial Disputes Rules, 1957

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State of Uttar Pradesh - Subsection

Section 5(2)(a) in U.P. Industrial Disputes Rules, 1957

(a)in the case of an employer, by the employer himself or by his authorised agent or when the employer is an incorporated company or other body corporate, by the agent, manager, or other principal officer of the corporation; and

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State of Uttar Pradesh - Subsection

Section 5(2)(a) in U.P. Industrial Disputes Rules, 1957