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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(1) in Kerala Recognition of Trade Unions Rules, 2011

(1)A list of Trade Unions whose nominations have been declared valid after due scrutiny under rule 18 shall be published with their name and address by affixing -the same on the notice hoard in the office of the Returning Officer on the same day. The names of the Trade Unions in the list shall be in the serial order of their registration numbers or as may he decided by the Returning Officer.