Section 14(ii) in The M.P. Industrial Relations Act, 1960
(ii)[ the union has for the whole of the period of three months immediately preceding the month in which the application for recognition is made under Section 13, a membership of not less than twenty-five per centum of the total number of employees employed in the industry in such local area.] [Substituted by M.P. Act No. 8 of 1978 (w.e.f. 4-4-1978).]
