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[Cites 0, Cited by 5] [Section 41] [Entire Act]

State of Andhra Pradesh - Subsection

Section 41(3) in Andhra Pradesh Shops and Establishments Act, 1988

(3)No fine shall be imposed on any employee until he has been given an opportunity of showing cause against the fine or otherwise than in accordance with such procedure as may be prescribed for the imposition of fines.