Section 13(1) in The Gujarat Industrial Relations Act, 1946
(1)Any union which has for the whole of the period of [three calendar months immediately preceding the calendar month in which it so applies] [These words were substituted for the words 'three month next preceding the date of his so applying' by Bombay 63 of 1953, section 3.] under this section a membership of [not less than twenty-five percent] [These words were substituted for the words 'not less than fifteen percent.' by Gujarat 22 of 1966, section 3.(a).] of the total number of employees employed in any industry in any local area may apply in the prescribed form to the Registrar for registration as a Representative Union for such industry in such local area.
