Section 98(3) in The Maharashtra Industrial Relations Act, 1946
(3)Notwithstanding anything contained in sub-sections (1) and (2), if fourteen clear days notice of a lock-out, not falling under clauses (a), (g), (h) or (i) of sub-section (1) was given to the employees and the Labour Officer, and the lock-out was not commenced either before the expiry of the period of notice or after six weeks from the date of its expiry and the employer discontinues the lock-out within forty-eight hours of a Labour Court or the Industrial Court declaring such lock-out to be illegal, the employer shall incur no penalty under this Act in respect of such lock-out:Provided that, nothing in this sub-section shall apply to any lock-out which has within the period of notice been declared under section 99 to be illegal.
