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[Cites 0, Cited by 8] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(4) in The Minimum Wages Act, 1948

(4)Any person required to produce any document or thing or to give any information by an Inspector under sub-section (2) shall be deemed to be legally bound to do so within the meaning of section 175 and section 176 of the Indian Penal Code (45 of 1860).