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

Union of India - Subsection

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

(e)intentionally offers any insult or causes any interruption to an industrial tribunal or the Appellate Tribunal at any stage of its judicial proceeding, he shall be deemed to be guilty of contempt of such industrial tribunal or the Appellate Tribunal.as the case may be.