Section 3(4)(b) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981

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State of Maharashtra - Subsection

Section 3(4)(b) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981

(b)on and from the date on which this Act or any provisions thereof are brought into force in any other area of the State, in that area, no principal employer or agency or an agent shall dismiss, discharge or retrench or otherwise terminate the appointment of any Security Guard, merely for any of the reasons specified in clause (a) during the period from the said date upto the date the whole Scheme framed under this section is applied to such employer and Security Guard:

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State of Maharashtra - Subsection

Section 3(4)(b) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981