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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(3)(i) in Kerala Recognition of Trade Unions Act, 2010

(i)it has been functioning as a registered Trade Union in an industrial establishment or the class of industry in the local area, as the case may be, for a period of at least six months immediately preceding the date of filing of such application;