Section 2(1)(b) in The Essential Services Maintenance Act, 1968

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Union of India - Subsection

Section 2(1)(b) in The Essential Services Maintenance Act, 1968

(b)"strike" means the cessation of work by a body of persons employed in any essential service acting in combination or a concerted refusal or a refusal under a common understanding of any number of persons who are or have been so employed to continue to work or to accept employment, and includes-

(i)refusal to work overtime where such work is necessary for the maintenance of any essential service ;

(ii)any other conduct which is likely to, result in, or results in, cessation or substantial retardation of work in any essential service.

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Union of India - Subsection

Section 2(1)(b) in The Essential Services Maintenance Act, 1968