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State of Madhya Pradesh - Section

Section 4 in The M.P. Trade Unions Regulations, 1961

4. Evidence to prove authority to make application.

- Upon an application for the registration of a Trade Union, the Registrar may require from the applicants such evidence, as may seem to him to be necessary to show that the applicants have been duly authorised to make the application on behalf of the Trade Union and that the other particulars in Form A are correct.