Section 69 in The M.P. Industrial Relations Act, 1960
69. Cancellation of recognition of unions.
- If in any proceeding it appears to the Industrial Court that any union was recognised as a Representative Union by reason of a mistake, misrepresentation or fraud, or that it has contravened any of the provisions of the Act, the Industrial Court may, after giving such reasonable opportunity of being heard and after such enquiry as it may deem fit, direct that the recognition of such union shall be cancelled.
