Section 116(4A) in The Gujarat Industrial Relations Act, 1946
(4A)[ A notice given by a party under sub-section (1) or (3) may be withdrawn by it by a subsequent notice given in writing in the prescribed manner before the expiry of two calendar months from the date on which the previous notice was given. The party giving such subsequent notice shall send a copy thereof to the Registrar and the Labour Officer of the Local area concerned.] [Sub-section (4A) was inserted by Bombay 8 of 1962, section 23.]
