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[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

NCT Delhi - Subsection

Section 30(3)(a) in The Delhi Shops and Establishments Act, 1954

(a)Where immediately before his discharge or dismissal, the employee was in receipt of a salary not exceeding Rs. 100 per month, such amount of compensation not exceeding his month's salary, as the Magistrate may direct;