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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(36) in The Maharashtra Industrial Relations Act, 1946

(36)“strike” means a total or partial cessation of work by the employees in an industry acting in combination or a concerted refusal or a refusal under a common understanding of emplyees to continue to work or to accept work, where such cessation or refusal is in consequence of an industrial dispute;