Section 4(2) in Haryana Essential Services Maintenance Act, 1974
(2)An order made under the sub-section (1) shall be published in such manner as the Government or the officer making the order considers fit to bring it to the notice of the persons affected thereby.[4A. Power to Prohibit Strike. - (1) If the Government is satisfied that in the public interest it is necessary or expedient so to do, it may, by general or special order, prohibit strikes in any employment or class of employment to which this act applies;
