Section 123(2)(n) in The Gujarat Industrial Relations Act, 1946

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State of Gujarat - Subsection

Section 123(2)(n) in The Gujarat Industrial Relations Act, 1946

(n)the fees to be prescribed under sub-section (6) of section 26;

(na)[ the procedure to be followed by the Registrar for ascertaining membership of unions for the purposes of Chapter [III, IV and V] [Clause (na), (nb) and (nc) were inserted by Bombay 49 of 1955, section 5.];

(nb)the manner of submitting objections to such membership and the amount of deposit which the Registrar may require to be made before entering upon the inquiry;

(nc)the fine which may be imposed by the Registrar for any frivolous or vexatious objections to membership;]

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State of Gujarat - Subsection

Section 123(2)(n) in The Gujarat Industrial Relations Act, 1946