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[Cites 0, Cited by 0] [Section 4I] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4I(ii) in U.P. Industrial Disputes Act, 1947

(ii)where the change is likely to affect workmen who are persons to whom the Fundamental and Supplementary Rules, Civil Services (Classification, Control and Appeal) Rules, Civil Services (Temporary Service) Rules, Civil Service Regulations or any other rules or regulations that may be notified in this behalf by the State Government in the Official Gazette apply.]