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State of Kerala - Section

Section 40 in Kerala Recognition of Trade Unions Rules, 2011

40. Manner in which union activity shall he permissible.

- Subject to the provisions of section 10 every employer of an industrial establishment or a class of industry in a local area as the case may be, shall provide all reasonable facility to the recognized Trade Unions to exercise their rights under the Act.Form A[See Rule 5(1)]Application for Certificate of Recognition