Section 30 — Penalty for disclosing confidential information.- Any person who wilfully discloses any such information as is referred

Penalty for disclosing confidential information.- Any person who wilfully discloses any such information as is referred to in Section 21 in contravention of the provisions of that section shall, on complaint made by or on behalf of the trade union or individual business affected, be punishable with imprisonment for a term which may extend to six months, or with fine, which may extend to one thousand rupees, or with both.] 3[30A. Penalty for closure without notice.- Any employer who closes down any undertaking without complying with the provisions of Section 25FFA shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five thousand rupees, or with both.]

‹ Prev All sections Next ›