Section 5(2) in Kerala Recognition of Trade Unions Act, 2010
(2)If, on completion of the enquiry under sub-section (1), the Registrar is satisfied- that the applicant Trade Union, -(i)does not fulfil all or any of the conditions laid down in sub-sections (2) and (3) of section 4, he shall reject the application and intimate the reasons for such rejection to the Trade Union;(ii)fulfils all the conditions laid down in sub-section (3) of section 4 he shall proceed to take action as hereinafter provided.
