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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(4)(a) in The National Service Act, 1972

(a)A former employer, who has refused to reinstate his former employee on any of the grounds specified in sub- section (3) and who has omitted or failed, without any reasonable excuse, to make an application to the National Service (Hardship) Committee within the time specified in sub- section (3), shall be punished, without any prejudice to the provisions of clause (b) of this sub- section, with imprisonment for a term which may extend to one month, or with fine which may extend to five thousand rupees, or with both.