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[Cites 0, Cited by 2] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in The Trade Unions Act, 1926

(2)A registered Trade Union shall not be liable in any suit or other legal proceeding in any Civil Court in respect of any tortious act done in contemplation or furtherance of a trade dispute by an agent of the Trade Union if it is proved that such person acted without the knowledge of, or contrary to express instructions given by, the executive of the Trade Union.