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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(5) in The Maharashtra Essential Services Maintenance Act, 2011.

(5)Any employer in relation to an establishment who commences, continues or otherwise acts in furtherance of a lock-out which is illegal under this section, shall, on conviction, be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to two thousand rupees, or with both.