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State of Karnataka - Section

Section 5 in The Karnataka Essential Services Maintenance Act, 2013

5. Penalty for instigation.

Any person who instigates, or incites any other person to take part in, or otherwise acts in furtherance of strike which is illegal under this Act in any essential service, shall on conviction, be punished with imprisonment for a term which may extend to one year or with fine which may extend to five thousand rupees or with both.