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[Cites 0, Cited by 2] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2) in The Trade Unions Act, 1926

(2)Any person who wilfully makes, or causes to be made, any false entry in, or any omission from, the general statement required by section 28 or in or from any copy of rules or of alterations of rules sent to the Registrar under that section, shall be punishable with fine which may extend to five hundred rupees.