Section 83 in The Maharashtra Industrial Relations Act, 1946
83. Powers and procedure of Labour Courts in trials.
In respect of offence punishable under this Act, a Labour Court shall have all the powers under the Code of Criminal Procedure, 1973, of a Metropolitan Magistrate in a metroplitan area and a Judicial Magistrate of the first class elsewhere, and in the trial of every such offence shall follow the procedure laid down in Chapter XXI of the said Code for a summary trial; * * * * * * * and the rest of the provisions of the said Code shall, so far as may be, apply to such trial.
