Section 11(8) in The Industrial Disputes Act, 1947
(8)[ Every ] [ Inserted by Act 48 of 1950, Section 34 and Sch.][Labour Court, Tribunal or National Tribunal] [ Substituted by Act 36 of 1956, Section 9, for " Tribunal" (w.e.f. 10.3.1957).] [shall be deemed to be a Civil Court for the purposes of] [ Inserted by Act 48 of 1950, Section 34 and Sch.][sections 345, 346 and 348 of the Code of Criminal Procedure, 1973 (2 of 1974)] [ Substituted by Act 46 of 1982, Section 9, for " section 480, 482 and 484 of the Code of Criminal Procedure, 1898 (5 of 1898)" (w.e.f. 21.8.1984).].]
