Section 28 in Industrial Disputes (Appellate Tribunal) Act, 1950
28. Penalty for giving financial aid to illegal strikes and lock-outs.
- Any person who knowingly expends or applies any money in furtherance or support of any strike or lock-out which is illegal under this Act shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.
