Section 24(1) in The Industrial Disputes Act, 1947
(1)A strike or a lock-out shall be illegal if-(i)it is commenced or declared in contravention of section 22 or section 23; or(ii)it is continued in contravention of an order made under sub-section (3) of section 10 [or sub-section (4-A) of section 10-A] [ Inserted by Act 36 of 1964, Section 12 (w.e.f. 19.12.1964).].
