Section 6(4)(c) in U.P. Industrial Disputes Act, 1947

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State of Uttar Pradesh - Subsection

Section 6(4)(c) in U.P. Industrial Disputes Act, 1947

(c)new and important material fact or evidence has come to notice, which after the exercise of due diligence, was not within the knowledge of, or could not be produced by, the party at the time when the award was made; or

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State of Uttar Pradesh - Subsection

Section 6(4)(c) in U.P. Industrial Disputes Act, 1947