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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Meghalaya - Subsection

Section 15(4) in Meghalaya Shops and Establishment Act, 2003

(4)In directing the reinstatement of an employee the appellate authority shall also direct the payment of such amount of compensation as may be specified by him in case the employer fails to reinstate the employee in accordance with the direction.