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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(2) in The M.P. Trade Unions Regulations, 1961

(2)When the Registrar registers a change of name under sub-section (3) of Section 25, he shall certify under his signature at the foot of the certificate issued under Regulation 6 that the new name has been registered. The Secretary shall present the certificate to the Registrar for making this entry.