Section 1 — To interfere with, restrain from, or coerce, workmen in the exercise of their right to organise, form, join or assist a

To interfere with, restrain from, or coerce, workmen in the exercise of their right to organise, form, join or assist a trade union or to engage in concerted activities for the purposes of collective bargaining or other mutual aid or protection, that is to say— (a) threatening workmen with discharge or dismissal, if they join a trade union; 1 Subs. by Act 36 of 1964, sec. 23 for “not due to forced matters” (w.e.f. 19.12.1964). 2 Ins. by Act 46 of 1982, sec. 23 (w.e.f. 21-8-1984). Schedule The Industrial Disputes Act, 1947 47 (b) threatening a lock-out or closure, if a trade union is organised; (c) granting wage increase to workmen at crucial periods of trade union organisation, with a view to undermining the efforts of the trade union organisation.

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