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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(3) in Bihar Shops & Establishments Act, 1953

(3)If the authority hearing any application under this section is satisfied that it was either malicious or vexatious, the authority may direct that a penalty not exceeding twenty five rupees be paid to the employer or other person responsible for the payment of wages by the person presenting the application.