Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Karnataka - Section

Section 4 in The Karnataka Essential Services Maintenance Act, 2013

4. Penalty for illegal strike.

Any person who commences a strike or continues to go on strike or otherwise takes part in any such 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.