Section 2(6) in The Gujarat Industrial Relations Act, 1946
(6)[ The State Government may, by notification in the Official Gazette, direct that the provisions of this Act shall cease to apply to such industry, in such area, and from such date, as may be specified in the said notification and thereupon the provision of section-7 of the Bombay General Clauses Act, 1940 (Bombay 1 of 1940) Shall apply to such cessor as if this Act had then been repealed in relation to the said industry in such area by the Gujarat Act] [Inserted by Gujarat Act No. 12 of 2005 section 2 w.e.f. 21-3-05.]
