Section 113A in The Gujarat Industrial Relations Act, 1946
113A. Dismissal of certain applications for want of prosecution.
- [The Registrar may, after giving fifteen days' notice, dismiss any application made under section 13, 16, 17 or 23 if he is satisfied that the applicant union has failed to purpose or prosecute the application, without any sufficient cause.] [Section 113A was inserted by Bombay 63 of 1953, section 26.]
