30A. [ Penalty for closure without notice. [ Inserted by Act 32 of 1972, Section 3 (w.e.f. 14.6.1972).]
- Any employer who closes down any undertaking without complying with the provisions of section 25-FFA shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five thousand rupees, or with both.]
