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Trade Union Act, 1926 9. Amendment of rules (1) On receiving a copy of an application made in the rules of a trade union under section 28(3), the Registrar, unless he has reason to believe that the alteration has not been made in the manner provided by the rules of the trade union, shall register the alteration in a register to be maintained for this purpose and shall notify the fact that he has done so to the Secretary of the trade union. (2) The fee payable for registration of alteration of rules shall be Re. 1 for each set of alterations made simultaneously.    |
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