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Union of India - Section

Section 25 in The Industrial Disputes Act, 1947

25. Prohibition of financial aid to illegal strikes and lock-outs.

- No person shall knowingly expend or apply any money in direct furtherance or support of any illegal strike or lock-out.[CHAPTER V-A] [ Inserted by Act 43 of 1953, S.3 (w.e.f. 24.10.53).] Lay-Off And Retrenchment