Section 13(2) in Bombay Industrial Relations Act, 1946
(2)If in any local area no Representative Union has been registered in respect of an industry a Union which has for the whole of the period of [three calender months immediately preceding the calender month in which it so applies] under this section a membership of not less than five percent of the total number of employees employed in such industry in the said area may apply in the prescribed form to the Registrar for registration as a Qualified Union for such industry in such local area.
