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[Cites 0, Cited by 2] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(4) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(4)Every proceeding before the Court shall be deemed to be a judicial proceeding within the meaning of sections 192, 193 and 228 of the Indian Penal Code, (XLV of 1860).