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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(1)(iv) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(iv)that the recognised union is not being conducted bona fide in the interest of employees, but in the interests of employer to the prejudice of the interest of employees; or