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State of Odisha - Section

Section 6 in The Orissa Essential Services (Maintenance) Act, 1988

6. Penalty for illegal strikes.

- Any person who commences a strike which is illegal under this Act or goes or remains on, or otherwise takes part in any such strike shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.