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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(1)(b) in The Maharashtra Industrial Relations Act, 1946

(b)when two or more unions fulfilling the conditions necessary for being entered in the approved list apply in respect of the same industry in any local area in the same calendar month, the union having the largest membership of employees in the indus-try in the calendar month immediately preceding the calendar month in which they apply, shall be entered in the approved list;