Section 98A in The Gujarat Industrial Relations Act, 1946
98A. Closure of work by employer in certain circumstances illegal.
- [A closure shall be illegal, if it is commenced or continued with the object of compelling the [Central or [State] [Section 98A was inserted by Bombay 74 of 1948, s.22] Government] [Section 97A was inserted by Bombay 74 of 1948, section 21] or any public servant to take or abstain from taking any particular course of action in regard to any industrial matter.] [Sub-section (1A) was inserted by Gujarat 18 of 1968, section 2.]
