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[Cites 0, Cited by 1] [Section 44] [Entire Act]

Bombay Presidency - Subsection

Section 44(2) in Bombay Industrial Relations Act, 1946

(2)On receipt of such memorandum of agreement the Registrar shall enter the same in a register maintained for the purpose unless on inquiry he is satisfied that the agreement was in contravention of any of the provisions of this Act or was the result of mistake, misrepresentation, fraud, undue influence, coercion or threat.