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

State of Karnataka - Subsection

Section 3(4) in The Karnataka Essential Services Maintenance Act, 2013

(4)Upon the issue of an order under sub-section (1) ,-
(a)no person employed in any essential service to which the order relates shall go or remain on strike; or
(b)any strike declared or begun or continued, whether before or after the issue of the order, by any person employed in any such service, shall be illegal.