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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(2)(iii) in West Bengal Shops and Establishments Rules, 1964

(iii)If the person employed does not submit any explanation to the shopkeeper or employer, as the case may be, within the time limit given in the notice referred to in sub-rule (1), the latter may terminate the lien of the person employed on his appointment forthwith.