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Union of India - Section

Section 21 in The Trade Unions Act, 1926

21. Rights of minors to membership of Trade Unions.—

Any person who has attained the age of fifteen years may be a member of a registered Trade Union subject to any rules of the Trade Union to the contrary, and may, subject as aforesaid, enjoy all the rights of a member and execute all instruments and give all acquittances necessary to be executed or given under the rules: