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[Cites 0, Cited by 0] [Section 5B] [Entire Act]

State of Uttar Pradesh - Subsection

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

(3)A copy of the arbitration agreement shall be forwarded to the State Government, the Conciliation Officer and Labour Commissioner, and the State Government shall within fourteen days from the date of receipt of such copy, publish the same in the official Gazette.