Section 40 in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971
40. Powers and Procedure of Labour Courts in trials.
- In respect of offences punishable under this Act, a Labour Court shall have all the powers under the [Code of Criminal Procedure, 1898, (V of 1898),] [Now see 39 of the Code of Criminal Procedure, 1973.] of a Presidency Magistrate in Greater Bombay and a Magistrate of the First Class elsewhere, and in the trial of every such offence, shall follow the procedure laid down in Chapter XXII of the said Code for a summary trial in which an appeal lies; and the rest of the provisions of the said Code shall, so far as may be, apply to such trial.
