Section 3(35A) in The Gujarat Industrial Relations Act, 1946
(35A)[ "stoppage" means a total or partial cessation of work by the employee in an industry acting in combination or a concerted refusal or a refusal under a common undertaking of employees to continue to work or to accept work, where such cessation or refusal is or not in consequence of an industrial dispute;] [Clause (35A) was inserted by Bombay 74 of 1948, s.2(c).]
