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

Union of India - Subsection

Section 3(4) in The Essential Services Maintenance Act, 1968

(4)Upon the issue of an Order under sub-section (I),-
(a)no person employed in any essential service to which the Order relates shall go or remain on strike ;
(b)any strike declared or commenced, whether before or after the issue of the Order, by persons employed in any such service shall be illegal.