Section 13(3) in The Gujarat Industrial Relations Act, 1946
(3)If in any local area, neither a Representative Union nor a Qualified Union has been registered in respect of an industry a union having a membership of not less than fifteen percent, of the total number of employees employed in any undertaking in such industry in the said area and complying with the conditions specified in section 23 as necessary for its being placed on the approval list may apply in the prescribed form to the Registrar for registration as a Primary Union for such industry in such local area.
