Section 3(24) in The Maharashtra Industrial Relations Act, 1946
(24)“lock-out” means the closing of a place or part of a place of employment or the total or partial suspension of work by an employer or the total or partial refusal by an employer to continue to employ persons employed by him, where such closing, suspension or refusal occurs in consequence of an industrial dispute and is intended for the purpose of—(a)compelling any of the employees directly affected by such closing, suspension or refusal or any other employees of his, or(b)aiding any other employer in compelling persons employed by him, to accept any term or condition of or affecting employment;
