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Citedby 6 docs - [View All]
Strikes And
Sri Vinaya Nath Narain Sinha And ... vs Bihar Journals Ltd. And Ors. on 6 August, 1953
Provat Kumar Kar And Ors. vs William Trevelyan Curties Parkar on 12 September, 1949
Municipal Council vs Industrial Court on 11 October, 1962
Rajeshwar Prasad Jaiswal vs Bikram Singh And Ors. on 18 May, 1977

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[Section 26] [Complete Act]
Central Government Act
Section 26(1) in The Industrial Disputes Act, 1947
(1) Any workman who commences, continues or otherwise acts in furtherance of, a strike which is illegal under this Act, shall be punishable with imprisonment for a term which may extend to one month, or with fine which may extend to fifty rupees, or with both.