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[Cites 0, Cited by 0] [Section 2C] [Entire Act]

State of Rajasthan - Subsection

Section 2C(9) in The Rajasthan Industrial Disputes Rules, 1958

(9)If, in the course of the inquiry, the Registrar comes to a conclusion that an objection raised against the membership of the union was frivolous or vexatious, he may impose a fine not exceeding Rs. 5/- for every such objection.