Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(3)(a) in Haryana Essential Services Maintenance Act, 1974

(a)no person employed in any employment or class of employment to which this act applies and to whom the order relates shall go or remain on strike; and