Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 89 in The Maharashtra Industrial Relations Act, 1946

89. Cancellation of registration of union

If in any proceeding the Industrial Court finds that any union was registered by reason of a mistake, misrepresentation or fraud,or that a registered union has contravened any of the provisions of this Act, the Industrial Court may direct that the registration of such union shall be cancelled.