Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 14] [Section 22(1)] [Section 22] [Entire Act] Union of India - Subsection Section 22(1)(a) in The Industrial Disputes Act, 1947 (a)without giving to the employer notice of strike, as hereinafter provided, within six weeks before striking; or