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Union of India - Section

Section 20 in THE INDUSTRIAL RELATIONS CODE, 2020

20. Rights of minor to membership of Trade Union.

- Any person who has attained the age of fourteen years and is employed in a nonhazardous industry may be a member of a registered Trade Union subject to any rules of the Trade Union, and may, subject to as aforesaid enjoy all the rights of a member and execute all instruments and given all acquaintances necessary to be executed or given under the rules.