Section 27 in Industrial Disputes (Appellate Tribunal) Act, 1950
27. Penalty for instigation, etc.
- Any person who instigates or incites others to take part in, or otherwise acts in furtherance of, a 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.
