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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(3) in Kerala Recognition of Trade Unions Rules, 2011

(3)The Registrar may, if necessary, require the applicant Trade Union or the employer to submit any other document, information or details. in their possession as he deems necessary for him to take a decision in the matter.