Section 116(2) in The Gujarat Industrial Relations Act, 1946
(2)Nothing in this section shall prevent the terms of a registered agreement or a settlement [or an award in terms of an agreement] [These words were inserted by Bombay 55 of 1949, section 19(i)(a).] being changed or modified by mutual consent of the parties affected thereby [and the registered agreement, settlement or award shall be deemed to be changed or modified accordingly] [The portion was added, by Bombay 55 of 1949, section 19(i)(b).].
