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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(5) in The Orissa Essential Services (Maintenance) Act, 1988

(5)Any employer in relation to an establishment who commences, continues or otherwise acts in furtherance of a lock-out which is illegal under this section, shall be punishable with imprisonment or a term which may extend to six month's, or with fine which may extend to one thousand rupees, or with both.