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[Cites 0, Cited by 0] [Section 86] [Entire Act]

Union of India - Subsection

Section 86(14) in THE INDUSTRIAL RELATIONS CODE, 2020

(14)Any employer who commences, continues, or otherwise acts in furtherance of a lock-out which is illegal under this Code, shall be punishable with fine which shall not be less than fifty thousand rupees, but which may extend to one lakh rupees or with imprisonment for a term which may extend to one month, or with both.