Section 101(2) in The Maharashtra Industrial Relations Act, 1946
(2)No employer shall prevent any employee from returning to work after a strike, arising of an industrial dispute * * * * * which has not been held by a Labour Court or the Industrial Court to be illegal unless,—(i)the employer has offered to refer the issues on which the employee has struck work to arbitration under this Act, and the employee has refused arbitration; or(ii)the employee not having refused arbitration, has failed to offer to resume work within one month of a declaration by the State Government that the strike has ended.
