The certificate of registration issued by the Registrar under section 9 shall be in Form C.[5A] [Vide notification No. 2474 Corn., dated the 9th August, 1939.] (1) Every notice of change of address of the head office, or change of name, or amalgamation or dissolution, of a trade union, shall be given in Form Clause Form C2, Form C3 or Form C4, as the case may be.(2)The Registrar on receiving any such notice may take such steps as he thinks tit to verily the facts stated therein and to satisfy himself that the notice is genuine, and may, if he is not so satisfied, refuse to give effect to the notice.
