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Union of India - Section

Section 28 in The Industrial Disputes Act, 1947

28. Penalty for giving financial aid to illegal strikes and lock-outs.

- Any person who knowingly expends or applies any money in direct furtherance or support of any illegal strike or lock-out 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.