Essential Services Maintenance Act, 1968

Contents
Sections	Particulars
1	Short title extend and duration
2	Definitions
3	Power to prohibit strikes in certain employments
4	Penalty for illegal strikes
5	Penalty for instigation, etc.
6	Penalty for giving financial aid to illegal strikes
7	Power to arrest without warrant
8	Act to override other laws
9	Repeal and saving

An Act to provide for the maintenance of certain essential services and the normal life of the community. BE it enacted by Parliament in the Nineteenth Year of the Republic of India as follows:-