Section 52(1) in The Gujarat Industrial Relations Act, 1946
(1)Where an agreement is arrived at between the employer and the union regarding any change proposed in the Joint Committee under sub-section (1) of section 51, a memorandum of such agreement signed by them shall be forwarded by the employer in the prescribed manner to the Registrar and the Labour Officer and all the provisions, of this Act shall apply to such agreement as they would apply in respect of an agreement under sub-section (1) of section 44.
