Section 43(2) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971
(2)In respect of offences punishable under this Act, the Industrial Court shall have all the powers of the High Court of Judicature at Bombay under the [Code of Criminal Procedure, 1898, (V of 1898).] [Now see the Code of Criminal Procedure, 1973.]
