Section 97A in The Maharashtra Industrial Relations Act, 1946
97A. Stoppage of work by employees in certain circumstances illegal.
A stoppage shall be illegal, if it is commenced or continued,—(a)with the object of compelling the Central or State Government or any public servant to take or abstain from taking any particular course of action in regard to an industrial matter, where Central or State Government is not an employer in the industry concerned, or(b)if such stoppage is in support of, or in sympathy with, a strike which is illegal under this Act or the Industrial Disputes Act, 1947, or any other law for the time being in force, whether or not in the same industry, occupation or undertaking.
