Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 11] [Entire Act] State of Uttar Pradesh - Subsection Section 11(2) in U.P. Industrial Disputes Act, 1947 (2)If any person contravenes the provisions of sub-section (1) he shall be punishable with imprisonment for a term which may extend to two years or with fine or with both.
