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[Cites 0, Cited by 0] [Section 104(1)] [Section 104] [Entire Act]

State of Madhya Pradesh - Subsection

Section 104(1)(c) in The M.P. Industrial Relations Act, 1960

(c)being legally bound to state the truth on any subject to a Board or the Industrial Court or a Labour Court refuses to answer any question demanded of him touching such subject by such Court or Board; or