Section 9(1) in Kerala Recognition of Trade Unions Act, 2010
(1)On receipt of the Registrar's Certificate directing recognition of Trade Unions under section 5, the employer or employers, as the case may be, shall grant in the prescribed manner and within the prescribed time, recognition to the Trade Unions as the sole bargaining agent or principal bargaining agent or constituent of the joint bargaining council, as the case may be, in relation to the industrial establishment or class of industry m a local area, as the case may be, to which the certificate relates.
