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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(1) in U.P. Industrial Disputes Rules, 1957

(1)The distribution of protected workmen for an establishment amongst unions for the purposes of sub-section (4) of Section 6-E shall be made by the Registrar of Trade Unions, Uttar Pradesh, in proportion to their membership and after such enquiries as he may consider necessary.