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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(1) in The Karnataka Essential Services Maintenance Act, 2013

(1)If the Government are satisfied that in public interest or in the interest of the public order, it is necessary or expedient so to do, they may, by general or special order, prohibit strike in such essential services and from such date as may be specified in the order.