Section 119B(1) in The Maharashtra Industrial Relations Act, 1946
(1)If any person commits any act or publishes any writing which is calculated to improperly influence the Industrial Court, or a Labour Court or a Wage Board or to bring such Court, Board, or a member or a Judge thereof into dispute or contempt or to lower its or his authority, or to interfere with the lawful process of any such Court or Board such person shall be deemed to be guilty of contempt of such Court or Board, as the case may be.
