Section 23(2) in The Gujarat Industrial Relations Act, 1946
(2)The [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950] Government may by notification in the Official Gazette direct that in the case of any union or class of unions specified in the notification the membership subscription may, subject to a minimum of [twenty-five paise] [Clause (v) was substituted by Gujarat 22 of 1966, s.6(a)(ii).] per month, be less than [fifty-paise] [These words were substituted for the words 'four annas', by Gujarat 22 of 1966, section 6(a)(ii).],
