Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(ii) in U.P. Industrial Disputes Act, 1947

(ii)makes any such statement as aforesaid in any account, declaration, estimate, return or other document, which he is required by order to furnish, he shall be punishable with imprisonment for a term which may extend to three years, or with fine or with both.