Section 35(5) in The Gujarat Industrial Relations Act, 1946
(5)Until standing orders in respect of an undertaking come into operation under the provisions of sub-section (4), model standing orders, if any, notified in the Official Gazette by the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government in respect of the industry shall apply to such undertaking.
