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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(2)(a) in The Tamil Nadu Catering Establishments Act, 1958

(a)Any employer who fails to reinstate an employee in accordance with any order of the appellate authority passed under clause (b) of sub-section (2) of section 19 shall, on conviction, be punishable [with fine which may extend to five thousand rupees.] [Substituted 'with fine which may extend to one hundred rupees' by Act No. 9 of 2018, dated 25.1.2018.]