Section 40(2) in The Gujarat Industrial Relations Act, 1946
(2)Notwithstanding anything contained in sub-section (1) the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.], Government may refer, or an employee [or a representative union] [These words were inserted by Bombay 63 of 1953, section 11.] may apply in respect of any dispute of the nature referred to in clause (a) of paragraph A of section 78, to a Labour Court.
