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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(2) in The Gujarat Industrial Relations Act, 1946

(2)A union the registration of which has been cancelled on any other ground shall not, save with the permission of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws order, 1950] Government, be entitled to apply for reregistration.