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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(3) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981

(3)No order determining the sum due from any employer or Security Guard shall be made under sub-section (1), unless the employer or Security Guard, as the case may be, is given a reasonable opportunity of representing his case.