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[Cites 0, Cited by 47] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(h) in The Trade Unions Act, 1926

(h)“Trade Union” means any combination, whether temporary or permanent, formed primarily for the purpose of regulating the relations between workmen and employers or between workmen and workmen, or between employers and employers, or for imposing restrictive conditions on the conduct of any trade or business, and includes any federation of two or more Trade Unions: