Section 58(2)(a) in The M.P. Shops and Establishments Act, 1958

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State of Madhya Pradesh - Subsection

Section 58(2)(a) in The M.P. Shops and Establishments Act, 1958

(a)The employee discharged, dismissed or retrenched may appeal to such authority and within such time as may be prescribed either on the ground that there was no reasonable cause for dispensing with his services or on the ground that he had not been guilty of misconduct as held by the employer or on the ground that such punishment of discharge or dismissal was severe.

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State of Madhya Pradesh - Subsection

Section 58(2)(a) in The M.P. Shops and Establishments Act, 1958