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[Cites 0, Cited by 0] [Section 119A] [Entire Act]

State of Maharashtra - Subsection

Section 119A(2) in The Maharashtra Industrial Relations Act, 1946

(2)If any person refuses to sign any statement made by him when required to do so by the Industrial Court or a Labour Court or a Wage Board, he shall, on conviction, be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees or with both.