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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2)(c) in The Industrial Disputes Act, 1947

(c)before the expiry of the date of lock-out specified in any such notice as aforesaid; or (d ) during the pendency of any conciliation proceedings before a conciliation officer and seven days after the conclusion of such proceedings.