Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(31) in Bombay Industrial Relations Act, 1946

(31)"Registrar" means person for the time being appointed to be the Registrar of Unions under this Act; and includes [an Additional Registrar, and] in respect of such powers and duties of the Registrar as may be conferred and imposed on him, an Assistant Registrar of Unions;