Section 18 in The M.P. Industrial Relations Act, 1960
18. Application for re-recognition.
- A union, the recognition of which has been cancelled, may, at any time after three months from the date of such cancellation and on payment of such fee as may be prescribed, apply for re-recognition. The provisions of Sections 13 and 14 shall apply in respect of such application :Provided that a union the recognition of which has been cancelled on any ground other than-(i)a mistake; or(ii)[ any ground specified in sub-clause (ii) [x x x] [Substituted by M.P. Act No. 8 of 1978 (w.e.f. 1-1-1978).] of clause (b) of Section 16;]shall not be entitled to apply for recognition within six months of the cancellation.
