Section 6 — Penalty for instigation, etc.

The Essential Services Maintenance (Assam) Act, 1980
Any person who instigates or incites other persons to take part in, 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 year, or with fine which may extend to two thousand rupees, or with both.

Official Hindi (PDF) ↗

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