Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(1)(d) in Haryana Essential Services Maintenance Act, 1974

(d)[ himself takes part in, instigates, or incites other persons to take part in, or otherwise acts in furtherance of, any illegal strike; or [Clasues (d) and (e) added by Haryana Act No. 12 of 1981.]