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[Cites 0, Cited by 1] [Section 40(2)] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(2)(c) in Bihar Shops & Establishments Act, 1953

(c)the misconduct of an employee for which his services may be dispensed with without a notice under sub-section (1) of section 26; and the authority to which and time within which appeals under sub-section (2) of that section may be filed;