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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(4) in The Essential Defence Services Act, 2021

(4)Upon the issue of an order under sub-section (1),—
(a)no employer engaged in the essential defence services shall commence any lock-out; and
(b)any lock-out declared or commenced, whether before or after the issue of such order, by any employer engaged in the essential defence services shall be illegal.