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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(1)(vi) in The Maharashtra Industrial Relations Act, 1946

(vi)no strike shall be sanctioned, resorted to or supported by it unless all the methods provided by or under this Act for the settlement of an industrial dispute have been exhausted or unless the circumstances metioned in the proviso to clause (h) of sub-section (1) of section 97 obtain and the majority of its members vote by ballot in favour of such strike;