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 30] [Entire Act] Bombay Presidency - Subsection Section 30(iii) in Bombay Industrial Relations Act, 1946 (iii)any Qualified or Primary Union in respect of such industry authorised in the prescribed manner in that behalf by the employees concerned;
