Section 15(b) in The Gujarat Industrial Relations Act, 1946
(b)if [after giving notice to such union to show cause why its registration should not be cancelled and] [These words were inserted by Bombay 63 of 1953, section 4(1).] after holding such inquiry, if any, as he deems fit, he is satisfied.(i)that it was registered under mistake, misrepresentation or fraud; or(ii)that the membership, of the union has for a continuous period of three [calendar months] [These words were substituted for the word 'months' by Bombay 63 of 1953, section 4(2).] fallen below the minimum required under section 13 of its registration:
