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[Cites 0, Cited by 3] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(1) in The Industrial Disputes Act, 1947

(1)Any person who instigates or incites others to take part in, or otherwise acts in furtherance of, a strike or lock-out which is illegal under this Act, shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.