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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Madhya Pradesh - Subsection

Section 104(2) in The M.P. Industrial Relations Act, 1960

(2)If any person refuses to sign any statement made by him, when required to do so by a Board, the Industrial Court or a Labour Court, he shall on conviction, be punishable with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.