Section 99 in Bombay Industrial Relations Act, 1946
99. Reference to Industrial Court for declaration whether strike, [lock-out, closure of stoppage] is illegal. - (1) The [State] Government may make a reference to the Industrial Court for a declaration whether any proposed [strike, lock-out, closure or stoppage will be illegal],
(2)No declaration shall be made under this section save in open Court.[(3) The declaration made under sub-section (1) shall be recognised as binding and shall be followed in all proceedings under this Act.]
