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[Cites 0, Cited by 5] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(1) in U.P. Industrial Disputes Act, 1947

(1)Where an industrial dispute has been referred to a Labour Court or Tribunal for adjudication, it shall hold its proceedings expeditiously and shall as soon as it is practicable on the conclusion thereof, submit its award to the State Government.