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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Tamilnadu - Subsection

Section 40(2)(b) in Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981

(b)Any employer, who, after having been convicted under clause (a) continues, after the date of such conviction, to fail to reinstate or re-employ an employee in accordance with the order mentioned in that clause shall be punishable for each day of such default, with fine which may extend to twenty-five rupees.