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 5] [Entire Act] Union of India - Section Section 25 in Industrial Disputes (Appellate Tribunal) Act, 1950 25. Illegal strikes and lock-outs. - A strike or lock-out shall be illegal, if it is declared, commenced or continued in contravention of the provisions of section 24.
