Section 4(3) in Haryana Essential Services Maintenance Act, 1974
(3)Upon the issue of the order under sub-section (1) -(a)no person employed in any employment or class of employment to which this act applies and to whom the order relates shall go or remain on strike; and(b)any strike declared or commenced, whether before or after the issue of the order, by persons employed in any such employment, shall be legal.]
