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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(4) in The Trade Unions (Amendment) Act, 2001

(4)Every notification made by the State Government under sub- section (1) of section 22 and every regulation made by it under sub- section (1) shall be laid, as soon as may be after it is made, before the State Legislature.