Section 99 in The Gujarat Industrial Relations Act, 1946
99. Reference to Industrial Court for declaration whether strike, [lock-out, closure of stoppage] [These words were substituted for the words 'Provincial Government' by Bombay 55 of 1949, section 16.] is illegal.
(1)The [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government may make a reference to the Industrial Court for a declaration whether any proposed [strike, lock-out, closure or stoppage will be illegal] [These words were substituted for the original by Bombay 74 of 1948, section 23(a).],(2)No declaration shall be made under this section save in open Court.(3)[ The declaration made under sub-section (1) shall be recognised as binding and shall be followed in all proceedings under this Act.] [Sub-section (3) was added, by Bombay 74 of 1948, section 23(b).]
