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

NCT Delhi - Subsection

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

(b)Where immediately before his dismissal or discharge, the employee was in receipt of a salary exceeding hundred rupees per mensem, such amount of compensation not exceeding hundred rupees as the Magistrate may direct.