Section 23(3) in Bombay Industrial Relations Act, 1946
(3)Notwithstanding anything contained in sub-section (1) there shall not at any time be more than one approved union in respect of any industry in a local area:[Provided that, where two or more unions satisfying the conditions necessary for being entered in the approved list under sub-section (1) apply in the same calendar month for being so entered in respect of the same industry in any local area, union having the largest membership of employees employed in the industry during the calendar month immediately preceding that in which the applications were made shall be entered in the approved list and any applications were made in subsequent calendar months shall not be considered by the Registrar until the applications made in the earlier calendar months are disposed of by him:Provided further that where a union satisfying the condition necessary for being entered in the approved list applies in any calendar month for being so entered in respect of an industry in any local area, any application in any subsequent calendar month by any other union for being so entered in respect of the same industry shall not be considered by the Registrar until the former application is disposed of by him.]
