Section 64(1) in The M.P. Industrial Relations Act, 1960
(1)In respect of offences punishable under this Act [x x x] a Labour Court shall have all the powers under the Code of CriminalProcedure, 1973 (No. 2 of 1974) of a Judicial Magistrate of the First Class and in the trial of every such offence shall follow the procedure laid down in Chapter XXI of the said Code for summary trial and the rest of such provisions of the Code shall, so far as may be, apply to the trial.
