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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Maharashtra - Subsection

Section 106(2) in The Maharashtra Industrial Relations Act, 1946

(2)Any employer who contravenes the provisions of section 47 shall, on conviction, be punishable with imprisonment which may extend to three months or for every day on which the contravention continues with fine which may extend to Rs. 5,000 or with both.