Section 45(1)(a) in U.P. Industrial Disputes Rules, 1957

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State of Uttar Pradesh - Subsection

Section 45(1)(a) in U.P. Industrial Disputes Rules, 1957

(a)where there is a registered trade union of workmen, by the President or Secretary of such Union or by an office-bearer of the federation of unions; approved under sub-rule (4) of Rule 40, to which such union is affiliated; and

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State of Uttar Pradesh - Subsection

Section 45(1)(a) in U.P. Industrial Disputes Rules, 1957