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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Madhya Pradesh - Subsection

Section 41(1) in M.P. Industrial Disputes Rules, 1957

(1)Where any workmen of an establishment are members of a registered trade union, the employer shall ask the union to inform him in writing-
(a)how many of the workmen are members of the union; and
(b)how their membership is distributed among the section, shops or departments of the establishment.