Trade Union Act, 1926
14. Certain Acts not to apply to registered trade unions
The following Acts, namely-
(a) The Societies Registration Act, 1860, (21 of 1860)
(b) The Co-operative Societies Act, 1912 (2 of 1912)
17 [(c) The Companies Act, 1956, (1 of 1956)
shall not apply to any registered trade union, and the registration of any such trade union under any such Act shall be void.
