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Industrial Disputes Act, 1947 Bare Act |
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Industrial Disputes Act, 1947 Bare Act |
| 25Q. PENALTY FOR LAY-OFF AND RETRENCHMENT WITHOUT PREVIOUS PERMISSION. - Any employer who contravenes the provisions of section 25M or of section 25N shall be punishable with imprisonment for a term which may extend to one month, or with fine which may extend to one thousand rupees, or with both. |
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