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

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State of Madhya Pradesh - Subsection

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

(i)[ where two or more unions fulfilling the conditions necessary for recognition apply for recognition in respect of the same industry in any local area in the same calendar month, the union having the largest membership of employees employed in the industry shall alone be recognised and no applications for recognition received in any subsequent calendar month shall be considered, until the applications received first in the earlier calendar month is disposed of by the Registrar;] [Substituted by M.P. Act No. 41 of 1981 (w.e.f. 26-1-1982).]

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State of Madhya Pradesh - Subsection

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