Section 2(kkk) in The Industrial Disputes Act, 1947
(kkk)[ "lay-off" (with its grammatical variations and cognate expressions) means the failure, refusal or inability of an employer on account of shortage of coal, power or raw materials or the accumulation of stocks or the break-down of machinery ] [Inserted by Act 43 of 1953, Section 2 (w.e.f. 24.10.1953). ][or natural calamity or for any other connected reason] [ Substituted by Act 46 of 1982, Section 2, for any other reason" (w.e.f. 21.8.1984).][to give employment to a workman whose name is borne on the muster rolls of his industrial establishment and who has not been retrenched. [Inserted by Act 43 of 1953, Section 2 (w.e.f. 24.10.1953). ]
