Section 16(2)(a) in The Trade Unions Act, 1926

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2)(a) in The Trade Unions Act, 1926

(a)the payment of any expenses incurred, either directly or indirectly, by a candidate or prospective candidate for election as a member of any legislative body constituted under the Constitution or of any local authority, before, during, or after the election in connection with his candidature or election; or

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Union of India - Subsection

Section 16(2)(a) in The Trade Unions Act, 1926