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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(1)(ii) in U.P. Industrial Disputes Act, 1947

(ii)[ that the issues involved in the industrial dispute referred for adjudication have already given rise, or are such as, in the circumstances, may reasonably be expected to give rise, to a similar dispute in the undertaking to be so included] [Original clause (ii) deleted and clause (iii) re-numbered as clause (ii) by U.P. Act No. 1 of 1957.].