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[Cites 0, Cited by 12] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(e) in The Trade Unions Act, 1926

(e)the admission of ordinary members who shall be persons actually engaged or employed in an industry with which the Trade Union is connected, and also the admission of the number of honorary or temporary members as office-bearers required under section 22 to form the executive of the Trade Union;