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[Cites 0, Cited by 1] [Section 24(1)] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(1)(b) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(b)where there is a recognised union, without obtaining the vote of the majority of the members of the union, in favour of the strike before the notice of the strike is given;