Section 9(4) in THE INDUSTRIAL RELATIONS CODE, 2020
(4)Every Trade Union registered under the Trade Unions Act, 1926 (16 of 1926) having valid registration immediately before the commencement of this Code shall be deemed to have been registered under this Code:Provided that such Trade Union shall file with the Registrar a statement that the constitution of the executive of the Trade Union is in accordance with this Code along with the rules of the Trade Union updated in accordance with section 7, and the Registrar shall amend his records accordingly.
