Section 2(4) in The Punjab Security of State Act, 1953
(4)If any person contravenes or attempts to contravene any of the provisions of this section, he shall be punishable with imprisonment for a term which may be extend to two years or with fine, or with both.Explanation. - No person shall be deemed to have contravened or attempted to have contravened the provisions of this section if he commences, continues acts in furtherance of, or omits to do anything in pursuance of, a strike which is not illegal under any law for the time being in force.
