Section 104(3) in The M.P. Industrial Relations Act, 1960
(3)[ If any offence under sub-section (1) or sub-section (2) is committed in view or presence of the Industrial Court or a Labour Court, the Industrial Court or Labour Court, as the case may be, shall proceed to try the same as if such Court were a Civil Court for purposes of sub-section (1) of Section 345, 346 and Section 348 of the Code of Criminal Procedure, 1973 (No. 2 of 1974).] [Substituted by M.P. Act No, 41 of 1981 (w.e.f. 26-1-1982).]
