Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act] State of Maharashtra - Subsection Section 48(2)(b) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 (b)when required by the Industrial Court or a Labour Court to t yid himself by an oath or affirmation to state the truth refuses to do so;