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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(4)(b) in The Maharashtra Essential Services Maintenance Act, 2011.

(b)any lock-out declared or commenced whether before or after the issue of the order, by any employer in relation to an establishment to which the order applies, shall be illegal.