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

State of Maharashtra - Subsection

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

(a)Provided further that,—the Registrar shall not entertain any fresh application by any union unless its previous application for being entered in the approved list is finally disposed of by him;