Section 13(1) in The M.P. Industrial Relations Act, 1960
(1)Any union may apply in the prescribed form to the Registrar for recognition as a Representative Union in respect of any industry in a local area :[Provided that the Registrar shall not entertain an application by a union, whose application for recognition as a representative union has been rejected by him unless»a period of one year has elapsed from the date of such rejection.] [Inserted by M.P. Act No. 41 of 1981.]
