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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(ii) in The Gujarat Industrial Relations Act, 1946

(ii)where a union fulfulling the conditions necessary for registration makes an application during any calendar month for registration in respect of an industry in any local area any application in any subsequent calendar month by any other union for registration in respect of the same industry shall not be considered by the Registrar until the former application is disposed of by him];