Section 41 in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971
41. Powers of Labour Court to impose higher punishment.
- Notwithstanding anything contained in section 32 of the [Code of Criminal Procedure, 1898, (V of 1898)] [Now see 39 of the Code of Criminal Procedure, 1973.] it shall be lawful for any Labour Court to pass any sentence authorised under this Act in excess of its powers under section 32 of the said Code.
