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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(1)(c) in The Maharashtra Industrial Relations Act, 1946

(c)where after receipt of any application from any union under sub-section (1) any other union or unions apply for being entered in the approved list, for the same industry in the same local area in any subsequent calendar month, such application or applications shall not be considered unless the application received first is disposed of by the Registrar.