Section 4A in The Gujarat Industrial Relations Act, 1946
4A. [ Permanent or Semi-permanent increase in the work load of a person or person employed or to be employed in any operation or occupation or process or department.] [Item 4A was inserted by G.N.E. and L.D. No. KH-SH/1512/BIR-1066(3)-Jh, dated the 30th November, 1966.]
