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[Cites 0, Cited by 0] [Section 86] [Entire Act]

Union of India - Subsection

Section 86(13) in THE INDUSTRIAL RELATIONS CODE, 2020

(13)Any worker who commences, continues or otherwise acts in furtherance of a strike which is illegal under this Code, shall be punishable with fine which shall not be less than one thousand rupees, but which may extend up to ten thousand rupees or with imprisonment for a term which may extend to one month, or with both.