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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Tamilnadu - Subsection

Section 31(2)(a) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958

(a)Any employee discharged, dismissed or retrenched, 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 with his services or on the ground that he had not been guilty of misconduct as held by the employer.