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Industrial Disputes Act, 1947 Bare Act |
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Industrial Disputes Act, 1947 Bare Act |
| 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. |
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