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State of Maharashtra - Section

Section 8 in The Maharashtra Essential Services Maintenance Act, 2011.

8. Penalty for instigation. —

Any person who instigates or incites other persons to take part in or otherwise acts in furtherance of, a strike which is illegal under this Act, shall, on conviction, be punished with imprisonment for a term which may extend to one year, or with fine which may extend to two thousand rupees, or with both.