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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3A(5) in U.P. Industrial Disputes Act, 1947

(5)The Collector may, at the request of the person authorized under sub-section (1), deliver charge of the service or undertaking to said person and may take or cause to be taken such steps and use or cause to be used such force as may be necessary for this purpose.