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

State of Maharashtra - Subsection

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

(a)when ordered by the Industrial Court or a Labour Court or a Wage Board to produce or deliver up any document, or to furnish any information being legally bound intentionally omits to do so; or