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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1)(c) in Industrial Disputes (Appellate Tribunal) Act, 1950

(c)being legally bound to state the truth on any subject to an industrial tribunal or the Appellate Tribunal, refuses to answer any question put to him touching such subject by such industrial tribunal or the Appellate Tribunal, or