Section 24(2)(10) in The Industrial Disputes Act, 1947

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2)(10) in The Industrial Disputes Act, 1947

10.3.1957).]], the continuance of such strike or lock-out shall not be deemed to be illegal, provided that such strike or lock-out was not at its commencement in contravention of the provisions of this Act or the continuance thereof was not prohibited under sub-section (3) of section 10 [or sub-section (4-A) of section 10-A] [Inserted by Act 36 of 1964, Section 12 (w.e.f. 19.12.1964). ].

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Union of India - Subsection

Section 24(2)(10) in The Industrial Disputes Act, 1947