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An Overview of the Law Affecting Picketing in India

By Gautham Gururaj

Published In

Lab IC 2005

Introduction  Conflicts between the labour and the management form one of the central features of industrial relations in any relatively free society. These conflicts include strikes, lockouts, boycotts and picketing, among others. Picketing, though a very important tool of economic coercion in the hands of labour is rarely in the limelight because there is normally no independent right to picket - it has to be undertaken in the furtherance of a strike or any other trade dispute. Picketing has been designed in such a manner as to give the labour a method of drawing attention of the labourers, people involved in that business as well as the general public that there is a dispute between the employer and the labour. It is a means of persuading workers to join the strike or persuade people not to enter into transactions with the picketed industry. Since picketing is a form of economic coercion available at the disposal of the labour, it is only ....

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