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[Cites 0, Cited by 2] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(3) in The Contract Labour (Regulation and Abolition) Act, 1970

(3)Any person required to produce any document or thing or to give any information required by an inspector under sub-section (2) shall be deemed to be legally bound to do so within the meaning of section 175 and section 176 of the Indian Penal Code (45 of 1860).