Section 3(8) in Bombay Industrial Relations Act, 1946
(8)"change" means an alteration in an industrial matter,[(8A) "closure" means the closing of any place or part of a place of employment or the total or partial suspension of work by an employer or the total or partial refusal by an employer to continue to employ persons employed by him, whether such closing, suspension or refusal is or is not in consequence of an industrial dispute;]
