Section 33(2)(a) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966

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Union of India - Subsection

Section 33(2)(a) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966

(a)Any employer who fails to reinstate any employee in accordance with the order of the appellate authority passed under clause (b) of sub-section (2) of section 31, shall be punishable with fine which may extend to two hundred and fifty rupees.

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Union of India - Subsection

Section 33(2)(a) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966