Section 39(3) in Karnataka Shops and Commercial Establishments Act, 1961
(3)Where an employee has been removed or dismissed without reasonable cause or without proof of misconduct, the employee shall, where the employer does not agree to reinstate him, be entitled to such compensation as the appellate authority may determine, provided that such compensation shall not exceed an amount calculated at one month's pay for every year of service [x x x] [Omitted by Act 25 of 1997 w.e.f. 12.2.1998.]
