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[Cites 0, Cited by 4] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(c) in The Trade Unions Act, 1926

(c)the prosecution or defence of any legal proceeding to which the Trade Union or any member thereof is a party, when such prosecution or defence is undertaken for the purpose of securing or protecting any rights of the Trade Union as such or any rights arising out of the relations of any member with his employer or with a person whom the member employs;