Section 5 — Penalty for illegal strikes.
The Essential Services Maintenance (Assam) Act, 1980
Any person who commences a strike which is illegal under this Act, or goes or remains on, or otherwise takes part in, any such strike 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.Open in Lexace · Ask the AI about this section