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[Cites 0, Cited by 1] [Section 97] [Entire Act]

Bombay Presidency - Subsection

Section 97(2) in Bombay Industrial Relations Act, 1946

(2)In cases where a conciliation proceeding in regard to any industrial dispute has been completed, a strike relating to such dispute shall be illegal if it is commenced at any time after the expiry of two months after the completion of such proceedings.