Section 13(1) in The Maharashtra Industrial Relations Act, 1946
(1)Any union which has for the whole of the period of three celender months immediately preceding the calender month in which it so applies under this section a memberships of not less than twenty five-per cent. of the total number of employees employed in any industry in any local area may apply in the prescribed form to the Registrar for registration as a Representative Union for such industry in such local area.
