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[Cites 0, Cited by 1] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(4) in The Maharashtra Industrial Relations Act, 1946

(4)Notwithstanding anything contained in this section, if a union makes a fresh application for registration as a Representative Union, Qualified Union or, as the case may be, Primary Union, before a previous application for such registration has been finally disposed of by the Registrar, the Registrar shall not entertain such application.