Section 25Q — Penalty for lay-off and retrenchment without previous permission.-Any employer who contravenes the provisions of Section

Penalty for lay-off and retrenchment without previous permission.-Any employer who contravenes the provisions of Section 25M or 36 The Industrial Disputes Act, 1947 Sec. 25R 1[***] of Section 25-N 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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