Section 28(6) in Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017
(6)Any person required to produce any document or to give any information required by Chief Facilitator and Facilitator appointed under sub-sections (1) and (2) shall be deemed to be legally bound to do so within the meaning of sections 45 of 175 and 176 of the Indian Penal Code.
