Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 88] [Entire Act] State of Maharashtra - Subsection Section 88(2) in The Maharashtra Industrial Relations Act, 1946 (2)In respect of offences punishable under this Act, the Industrial Court shall have all the powers of the High Court of Judicature at Bomaby under the Code of Criminal Procedure, 1973,
