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[Cites 0, Cited by 3] [Section 13(1)] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(1)(ii) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(ii)that the membership of the union has, for a continuous period of six calendar months, fallen below the minimum required under section II for its recognition: