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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(2) in Kerala Recognition of Trade Unions Rules, 2011

(2)The Returning Officer shall also make arrangements with the employer of the industrial establishment or the class of industry as the case may be, to publish the list finalised under sub-rule (1) in the notice board of the industrial establishment or the class of industry.