Section 15(b) in The Maharashtra Industrial Relations Act, 1946
(b)if, after giving notice to such union to show cause why its registration should not be cancelled and after holding such inquiry, if any, as he deems fit, he is satisfied—(i)that it was registered under mistake, misrepresentation or fraud; or(ii)that the membership of the union has for a continuous period of three calendar months fallen below the minimum required under section 13 for its registration:
