Section 43(5) in The Gujarat Industrial Relations Act, 1946
(5)Where an employer or an employee gives a notice of a proposed change under sub-section (1) or sub-section (2), as the case may be, of section 42, and such change, in the opinion of the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government affects the majority of employers or employees engaged in an industry or occupation in the local area, the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government may by notification in the Official Gazette declare that the whole of such industry or occupation, as the case may be, is affected by such change and thereupon it shall be deemed to be so affected.
