Section 13(2)(iii) in The M.P. Industrial Relations Act, 1960

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State of Madhya Pradesh - Subsection

Section 13(2)(iii) in The M.P. Industrial Relations Act, 1960

(iii)The Registrar shall not recognise any union if at any time within six months immediately preceding the date of the application for recognition or thereafter the union has instigated, aided or assisted the continuation of a strike or stoppage which has been held or declared to be illegal.

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State of Madhya Pradesh - Subsection

Section 13(2)(iii) in The M.P. Industrial Relations Act, 1960