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Union of India - Section

Section 5 in The Essential Services Maintenance Act, 1968

5. Penalty for instigation, etc.

Any person who instigates, or incites other persons to take part in, or otherwise acts in furtherance of, a strike which is illegal under this Act shall be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to one thousand rupees, or with both.