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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(c) in The Karnataka Essential Services Maintenance Act, 2013

(c)“strike” means the cessation of work by a body of persons while employed in any essential service, acting in combination or a concerted refusal or a refusal under a common understanding of any number of persons who are or have been so employed to continue to work or to accept work assigned and includes,-