Section 23(4) in The Maharashtra Industrial Relations Act, 1946
(4)Any union complying with the conditions specified in sub-section (1) and having a larger membership in an industry in a local area than an approved union for such industry in that local area shall on application in that behalf be entered in the approved list in place of such approved union, by the Registrar if after holding such inquiry as he deems fit, he is satisfied that the applicant union has got the larger membership in such industry in that local area than the approved union in the calendar month preceding the calendar month in which such application is made:(a)Provided that, the Registrar shall not entertain—any such application unless a period of two years has elapsed since the approved union was entered in the approved list;(b)any fresh application by the same union, unless a period of one year has elapsed from the date of disposal of its previous application by the Registrar.
