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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Bengal Presidency - Subsection

Section 12(c) in Bengal Trade Union Regulations, 1927

(c)The Registrar, on receiving any such notice, may take such steps as he thinks fit to verify the facts stated therein and to satisfy himself that the notice is genuine, and may, if he is not so satisfied, refuse to give effect to the notice.