The Trade Unions Act, 1926

CONTENTS
Sections	Particulars
	Preamble

Chapter I	Preliminary
1	Short title, extent and commencement.
2	Definitions.

Chapter II	Registration of Trade Unions
3	Appointment of Registrars.
4	Mode of Registration.
5	Application for registration.
6	Provisions to be contained in the rule of a Trade Union.
7	Power to call for further particulars and to require alteration of name.
8	Registration.
9	Certificate of registration.
10	Cancellation of registration.
11	Appeal.
12	Registered office.
13	Incorporation of registered Trade Unions.
14	Certain Acts not to apply to registered Trade Unions.

Chapter III	Rights and liabilities of registered trade unions
15	Objects on which general funds may be spent.
16	Constitution of a separate fund of political purposes.
17	Criminal conspiracy in the trade disputes.
18	Immunity from civil suit in certain cases.
19	Enforceability of agreements.
20	Right to inspect books of Trade Unions.
21	Rights to minors to membership of Trade Unions.
21A	Disqualification of office bearers of Trade Union
22	Proportion of office-bearers to be connected with the industry.
23	Change of name.
24	Amalgamation of Trade Union.
25	Notice of change of name on amalgamation.
26	Effects of change of name, and of amalgamation.
27	Dissolution.
28	Returns

Chapter IV	Regulations
29	Power to make regulations.
30	Publication of regulations.

Chapter V	Penalties and procedure
31	Failure to submit returns.
32	Supplying false information regarding Trade Unions.
33	Cognizance of offences.

Indian Laws -Bare Acts

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