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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1)(a) in Industrial Disputes (Appellate Tribunal) Act, 1950

(a)When ordered by an industrial tribunal or the Appellate Tribunal to produce or deliver up any document, being legally bound, intentionally omits to do so, or