Section 24(3) in The M.P. Trade Unions Regulations, 1961
(3)If any objection is received from any person within the time mentioned in the notice referred to in sub-regulation (1), the Registrar shall, after giving him an opportunity of being heard and making such further enquiry as he may deem fit, if he is satisfied that the conditions mentioned in sub-section (1) of Section 28-D are fulfilled, he shall enter name of such union in the approved list maintained under Section 28-A.
