Section 64(2) in The M.P. Industrial Relations Act, 1960
(2)In respect of offences punishable under this Act [x x x] [The words and letters 'or any of the Acts specified in Schedule II-A' omitted by Section 4(iii)(b) of M.P. Act No. 26 of 2003.] the Industrial Court shall have all the powers of the High Court under the Code of Criminal Procedure, 1973 (No. 2 of 1974).]
