25Q. Penalty for lay-off and retrenchment without previous permission.
- Any employer who contravenes the provisions of section 25-M or [* * *] [ The words " clause (c) of sub-section (1) or sub-section (4) of" omitted by Act 49 of 1984, Section 6 (w.e.f. 18.8.1984).] of section 25-N shall be punishable with imprisonment for a term which may extend to one month, or with fine which may extend to one thousand rupees, or with both.
