Section 13 in The M.P. Trade Unions Regulations, 1961
13. Change of name.
(1)The notice of any change of the name of the Trade Union shall be sent to the Registrar in Form G.(2)When the Registrar registers a change of name under sub-section (3) of Section 25, he shall certify under his signature at the foot of the certificate issued under Regulation 6 that the new name has been registered. The Secretary shall present the certificate to the Registrar for making this entry.
