Section 3(23) in The Gujarat Industrial Relations Act, 1946
(23)"Local Area" means any area [(including the entire State)] [These brackets and words were inserted by Gujarat 22 of 1966, section 2(b) (i).] notified as a local area for the purposes of this Act [or for different industries] [These words were added, by Gujarat 22 of 1966, section 2(b) (ii).];
