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[Cites 0, Cited by 26] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(2) in The Kerala Shops and Commercial Establishments Act, 1960

(2)Any employee whose services are dispensed with may appeal to such authority and within such time as may be prescribed either on the ground that there was no reasonable cause for dispensing which his services or on the ground that he has not been guilty of misconduct as held by the employer.