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

State of Odisha - Subsection

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

(b)any lock-out declared or commenced whether before or after the issue of the order by any employer in relation to an establishment to which the order applies shall be illegal.