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[Cites 0, Cited by 0] [Section 119A(1)] [Section 119A] [Entire Act]

State of Maharashtra - Subsection

Section 119A(1)(d) in The Maharashtra Industrial Relations Act, 1946

(d)intentionally offers any insult or causes any interruption to the Industrial Court or a Labour Court or a Wage Board at any stage of its judicial proceeding, he shall, on conviction be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.