Section 9A(a) in The Industrial Disputes Act, 1947
(a) without giving to the workmen likely to be affected by such change a notice in the prescribed manner of the nature of the change proposed to be effected; or
1. Subs. by Act 36 of 1956, s. 5, for ss. 8 and 9 (w. e. f. 10- 3- 1957 ). 2. Ins. by s. 6, ibid. (w. e. f. 10- 3- 1957 ).