Section 24(2) in The M.P. Trade Unions Regulations, 1961
(2)If no objections are received within the time mentioned in the notice, the Registrar, after making such enquiry, as he may deem lit, if he is satisfied that the applicant union fulfils the conditions necessary for being entered in the approved list in accordance with sub-section (1) of Section 28-D he shall enter the name of such union in the approved list maintained under Section 28-A.
