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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Maharashtra - Subsection

Section 48(2)(d) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

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