Section 6A(4) in U.P. Industrial Disputes Act, 1947
(4)Subject to the provisions of sub-sections (1) and (3) regarding the enforceability of an award, the award shall come into operation with effect from such date as may be specified therein, but where no date is specified, it shall come into operation on the date when the award becomes enforceable under sub-section (1) of sub-section (3) as the case may be.
