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[Cites 0, Cited by 0] [Section 4A(3)] [Section 4A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4A(3)(c) in U.P. Industrial Disputes Act, 1947

(c)he has been a Presiding Officer of a Labour Court constituted under any Provincial Act or State Act for a period of not less than five years; or]