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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Meghalaya - Subsection

Section 24(1)(a) in Meghalaya Shops and Establishment Act, 2003

(a)By the employee of an establishment either by himself or through the registered trade union or voluntary organisation within three months from the date on which the offence is alleged to have been committed;