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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(1)(vi) in The Gujarat Industrial Relations Act, 1946

(vi)no strike shall be sanctioned or resorted to by it unless all the methods provided by or under this Act for the settlement of an industrial dispute have been exhausted and the majority of its members vote by ballot in favour of such strike;