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[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Maharashtra - Subsection

Section 48(2)(c) in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971

(c)being legally bound to state the truth on any subject to the Industrial Court or a Labour Court refuses to answer any question demanded of him touching such subject by such Court; or