Section 10 in The Industrial Disputes (Rajasthan Amendment) Act, 1984
10. Amendment of section 25-R, Central Act No. 14 of 1947.
- In section 25-R of the principal Act,-(a)for sub-section (2), the following sub-section shall be substituted, namely:-"(2) Any employer, who contravenes an order refusing to grant permission to close down an undertaking under sub-section (2; of S. 25-O or a direction given under section 25-P, shall be punishable with an imprisonment for a term which may extend to one year, or with fine which may extend to five thousand rupees, or with both, and where the contravention is a continuing one, with a further fine which may extend to two thousand rupees for every day during which the contravention continues after the conviction."; and(b)sub-section (3) shall be omitted.
