Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act] State of Punjab - Subsection Section 22(1)(a) in The Punjab Shops and Commercial Establishments Act, 1958 (a)no employee shall be entitled to the notice or pay in lieu thereof if he is removed on account of misconduct established on record;