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[Cites 0, Cited by 0] [Section 47(6)] [Section 47] [Entire Act]

State of Telangana - Subsection

Section 47(6)(f) in Telangana Shops and Establishments Act, 1988

(f)the service compensation of an employee whose services have been terminated for any act, wilful omission or negligence causing any damage or loss to or destruction of property belonging to the employer, shall be forfeited to extent of the damage or loss caused;