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[Cites 0, Cited by 0] [Section 4B(3)] [Section 4B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4B(3)(b) in U.P. Industrial Disputes Act, 1947

(b)he has held the Office of the Chairman or any other member of the Labour Appellate Tribunal constituted under the Industrial Disputes (Appellate Tribunal) Act, 1950, for a period of not less than two years or of any Tribunal constituted under the Uttar Pradesh Industrial Disputes Act, 1947, for a period of not less than five years; or