Section 79(3) in The Gujarat Industrial Relations Act, 1946
(3)An application in respect of a dispute falling under clause (a) of paragraph A of sub-section (1) of section 78 shall be made,-(a)If it is a dispute falling under sub-clause (i) or (ii) of the said clause, within three months of the arising of the dispute;(b)If it is a dispute falling under sub-clause (iiii) of the said clause, within three months of the employee concerned having last approached the employer under the proviso to sub-section (4). of section 42.
