Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 6] [Entire Act] Union of India - Subsection Section 6(hh) in The Trade Unions Act, 1926 (hh)the duration of period being not more than three years, for which the members of the executive and other office-bearers of the Trade Union shall be elected;
