Section 23(4) in The Gujarat Industrial Relations Act, 1946
(4)Any union complying with the conditions specified in sub-section (1) and having a larger membership in an industry in a local area than an approved union for such industry [in that local area] [These words were inserted by 22 of 1966, section 6(c)(i).] shall on application in that behalf be entered in the approved list in place of such approved union [by the Registrar after holding such inquiry as he deems fit] [These words were added by Bombay 63 of 1953, section 6.] [if he is satisfied that the membership of the applicant union had in the calendar month in which the application was made as also in the calendar month immediately preceding it was respectively larger than the membership of the approved unions is those months. The provisions of sub-section (3) shall mutatis mutandis apply to such application] [This portion was added at the end by Gujarat 8 of 1962, section 6(3).]:[Provided that the Registrar shall not entertain-(a)any such application unless a period of two years has elapsed since the approved union was entered in the approved list;(b)any fresh application by the same union, unless a period of one year has elapsed from the date of disposal of its previous application by the Registrar.]
