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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Maharashtra - Subsection

Section 48(6) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(6)In the case of contempt of itself, the Industrial Court shall record the facts constituting such contempt, and make a report in that behalf to the High Court.