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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(7) in Kerala Recognition of Trade Unions Act, 2010

(7)Where there is a principal bargaining agent in a joint bargaining council, no settlement shall be entered into by the concerned industrial establishment or the class of industry in the local area, as the case may be, without the principal bargaining agent as a party.