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[Cites 0, Cited by 0] [Section 14B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14B(1) in U.P. Industrial Disputes Act, 1947

(1)Any employer who closes down an undertaking in contravention of the provisions of Section 3 or Section 6-W shall be punishable with imprisonment for a term which may extend to three years or with fine or with both.