Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Gujarat - Subsection Section 15(iv) in The Gujarat Industrial Relations Act, 1946 (iv)that the registered union is not being conducted bona-fide in the interests of employees but in the interests of employers to the prejudice of the interest of employers; or
