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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(1) in The M.P. Trade Unions Regulations, 1961

(1)The Registrar, on receipt of a notice of removal of the registered office to another State, shall forward to the Registrar of the State to which the head office of the Trade Union has been transferred, a copy of all the entries contained in the register prescribed by Regulation 5 and a copy of the rules of the union.