Section 97(1A) in The Gujarat Industrial Relations Act, 1946
(1A)[ Notwithstanding anything contained in sub-section (1) a strike which is commenced or continued only for the reason that the employer has not paid the basic pay or dearness allowance due to the employees within the period fixed under any law for the time being in force or under a registered agreement or settlement or an effective award or an effective decision of a Wage Board shall not be deemed to be illegal:Provided that such strike shall be deemed to be illegal if-(i)it is commenced without seven clear days' notice being given to the employer by the representative of employees, or(ii)it is commenced or continued after the employer has paid basic pay or dearness allowance due to the employees.]
