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[Cites 0, Cited by 0] [Section 2(9)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(9)(ii) in The West Bengal Security Act, 1950

(ii)An illegal strike or an illegal lock-out, as defined in section 24 of the Industrial Disputes Act, 1947, shall not be deemed to be an act in furtherance of an industrial dispute for the purposes of sub-clause (e).