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State of Madhya Pradesh - Section

Section 150 in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

150. Strikes.

- No member of the service or officer or servant of a Market Committee shall engage himself in strike or in incitements thereto or in similar activities.Explanation. - For the purpose of this rule, the expression (similar activities) shall be deemed to include the absence from work or neglect of duties without permission and with object of compelling some thing to be done by the superior officers or the Market Committee or any demonstrative fast usually called "Hunger Strike" for similar purpose.