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[Cites 0, Cited by 9] [Section 25] [Entire Act]

State of Maharashtra - Subsection

Section 25(1) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(1)Where the employees in any undertaking have proposed to go on strike or have commenced a strike, the State Government or the employer of the undertaking may make a reference to the Labour Court for a declaration that such strike is illegal.