Section 23(3) in U.P. Industrial Disputes Act, 1947
(3)All rules made under this section, shall as soon as possible after they are made by laid before the State Legislature.] [Added by U.P. Act No. 1 of 1957.][The First Schedule] [Inserted by U.P. Act No. 1 of 1957.](See Section 4-A)Matters Within The Jurisdiction Of Labour Courts
