Section 32(3)(iv) in The Jammu And Kashmir Public Security Act, 2003

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State of Jammu-Kashmir - Subsection

Section 32(3)(iv) in The Jammu And Kashmir Public Security Act, 2003

(iv)"strike" means a cessation of work by a body of persons employed in any trade or industry acting, in combination, or a concerned refusal, or a refusal under a common understanding, of any number of persons who are or have been so employed to continue to work or to accept employment;

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State of Jammu-Kashmir - Subsection

Section 32(3)(iv) in The Jammu And Kashmir Public Security Act, 2003