Section 31(2)(b) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966

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Union of India - Subsection

Section 31(2)(b) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966

(b)The appellate authority may, after giving notice in the prescribed manner to the employer and the employee, dismiss the appeal or direct the reinstatement of the employee with or without wages for the period during which he was kept out of employment or direct payment of compensation without reinstatement or grant such other relief as it deems fit in the circumstances of the case.

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Union of India - Subsection

Section 31(2)(b) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966