Every application for registration of a trade union shall be made in Form A.[3A.] [Vide notification No. 4538 Corn., dated the 27th August, 1927 and No. 549 Corn., dated the 8th February, 1940.] When the Registrar calls for further information from a trade union under sub-section (1) of section 7, the Secretary of such union shall, if the Registrar so requires, supply such information by allowing the Registrar (or any person deputed by him in this behalf) to inspect any document, register or other paper of the union.
