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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(4) in The U.P. Essential Services Maintenance Act, 1966

(4)During the period of operation of an order under sub-section (1), any strike by persons employed in any essential service to which the order relates shall, whether it is declared or commenced before or after the commencement of the order, be illegal.