Section 3(3) in Kerala Recognition of Trade Unions Act, 2010
(3)Subject to sub-section (2), where an Additional or Deputy Registrar for recognition of Trade Unions exercises and discharges the powers and functions of a Registrar in an area within which the registered office of a recognised registered Trade Union is situated, the Additional or Deputy Registrar for Recognition of Trade Unions shall be deemed to be the Registrar for Recognition of Trade Unions for the purpose of this Act.
