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Union of India - Section

Section 3 in The Trade Unions (Amendment) Act, 2001

3. Amendment of section 5.-

In section 5 of the principal Act, in sub- section 1, after clause (a), the following clause shall be inserted, namely:-
(aa)in the case of a Trade Union of workmen, the names, occupations and addresses of the place of work of the members of the Trade Union making the application.