Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 9] [Section 24(1)] [Section 24] [Entire Act] State of Maharashtra - Subsection Section 24(1)(a) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (a)without giving to the employer notice of strike in the prescribed form, or within fourteen days of the giving of such notice;