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[Cites 0, Cited by 11] [Section 24(2)] [Section 24] [Entire Act]

State of Maharashtra - Subsection

Section 24(2)(a) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(a)without giving to the employees, a notice of lock-out in the prescribed form or within fourteen days of the giving of such notice;