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[Cites 0, Cited by 0] [Section 101(2)] [Section 101] [Entire Act]

State of Gujarat - Subsection

Section 101(2)(ii) in The Gujarat Industrial Relations Act, 1946

(ii)the employee not having refused arbitration, has failed to offer to resume work within one month of a declaration by the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government that the strike has ended.