Section 97A in The Gujarat Industrial Relations Act, 1946
97A. Stoppage of work by employees in certain circumstances illegal.
- [A Stoppage shall be illegal if it is commenced or continued-(a)with the object of compelling the [Central or [State] government] or any public servant to take or abstain from taking any particular course of action in regard to an industrial matter, where the [Central or [State] [These words were substituted for the words 'Provincial Government' by Bombay 55 of 1949, section 16.] Government] is not an employer in the industry concerned, or(b)if such stoppage is in support of, or in sympathy with, a strike which is illegal under this Act or the Industrial Disputes Act, 1947, (XIV of 1947.) or any other law for the time being in force, whether or not in the same industry, occupation or undertaking.]
