Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Maharashtra - Subsection Section 17(2) in The Maharashtra Industrial Relations Act, 1946 (2)A union the registration of which has been cancelled on any other ground shall not, save with the permission of the State Government, be entitled to apply for re-registration.
