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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act] State of Karnataka - Subsection Section 3(4)(b) in The Karnataka Essential Services Maintenance Act, 2013 (b)any strike declared or begun or continued, whether before or after the issue of the order, by any person employed in any such service, shall be illegal.