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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(4) in The Maharashtra Essential Services Maintenance Act, 2011.

(4)Upon the issue of an order under sub-section (1) or sub-section (3), —
(a)no person employed in any essential service to which the order relates shall go or remain on strike;
(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.