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

State of Odisha - Subsection

Section 3(4) in The Orissa Essential Services (Maintenance) Act, 1988

(4)Upon the issue of an order under Sub-section (1)-
(a)no person employed in any essential service to which the order relates shall go or remain on strike ; and
(b)any strike declared or commenced, whether before or after the issue of the order, by persons employed in any such service shall be illegal.