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[Cites 0, Cited by 0] [Section 123(2)] [Section 123] [Entire Act]

State of Maharashtra - Subsection

Section 123(2)(na) in The Maharashtra Industrial Relations Act, 1946

(na)the procedure to be followed by the Registrar for ascertaining membership of unions for the purposes of Chapter III , IV and V,(nb) the manner of submitting objections to such membership and the amount of deposit which the Registrar may require to be made before entering upon the inquiry;
(nc)the fine which may be imposed by the Registrar for any frivolous or vexatious objections to membership;