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State of Maharashtra - Section

Section 9 in The Maharashtra Essential Services Maintenance Act, 2011.

9. Penalty for giving financial aid to illegal strike. —

Any person who knowingly expends or supplies any money in furtherance or support of a strike which is illegal under this Act, shall, on conviction, be punished with imprisonment for a term which may extend to one year, or with fine which may extend to two thousand rupees, or with both.