Section 14(i) in The Gujarat Industrial Relations Act, 1946
(i)where two or more unions fulfilling the conditions necessary for registration apply in the same calendar month for registration in respect of the same industry, in any local area, subject to the provisions of the second proviso, the union having the largest membership of employees employed in the industry during the whole of the period of three calendar months immediately preceding that in which the applications were made shall be registered, and any application made in any subsequent calendar months shall not be considered by the Registrar until the applications made in the earlier calendar month are dispose of by him;
