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

State of Tamilnadu - Subsection

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

(b)Any employer, who after having been convicted under clause (a), continues to fail to reinstate an employee in accordance with the order mentioned in that clause shall, on conviction, be punishable for each day after the previous date of conviction, during which he continues so to offend, [with fine which may extend to two hundred and fifty rupees.] [Substituted 'with fine which may extend to twenty rupees' by Act No. 9 of 2018, dated 25.1.2018.]