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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(31) in The Maharashtra Industrial Relations Act, 1946

(31)“Registrar” means a person for the time being appointed to be the Registrar of Unions under this Act; and includes an additional Registrar , and in respect of such powers and duties of the Registrar as may be conferred and imposed on him, an Assistant Registar of Unions;