Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 63] [Entire Act] Union of India - Subsection Section 63(1) in THE INDUSTRIAL RELATIONS CODE, 2020 (1)A strike or lock-out shall be illegal, if it is -(i)commenced or declared in contravention of section 62; or(ii)continued in contravention of an order made under sub-section (7) of section 42.
