Section 17(3) in The M.P. Industrial Relations Act, 1960
(3)[ If, on the expiry of the period of notice under sub-section (1), and after holding such inquiry as may be prescribed, the Registrar is satisfied that the applicant union complies with the conditions of recognition specified in Section 14 and that [its membership was, during the whole of the period of three months immediately preceding the date of the application under this section, larger than the membership of the representative union] [Substituted by M.P. Act No. 8 of 1978 (w.e.f. 1-1-1978).] he shall, subject to the provisions of Section 13, recognise the applicant union as the Representative Union for such industry in a local area.]
