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[Cites 0, Cited by 0] [Section 3A(2)] [Section 3A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3A(2)(a) in U.P. Industrial Disputes Act, 1947

(a)such person shall be entitled to the management of the affairs of the service or undertaking to the exclusion of any other person acting or purporting to act on behalf of the firm, and for the purposes of such management shall be entitled to employ such staff or to her agency, as he thinks fit;