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[Cites 0, Cited by 0] [Section 24B] [Entire Act]

State of Rajasthan - Subsection

Section 24B(1) in The Rajasthan Shops and Commercial Establishment Rules, 1959

(1)Any employee aggrieved by an order or dismissal or discharge under sub-section (1) of section 28-A, may file a complaint to the prescribed authority either himself or through an agent within thirty days from the date on which the order of dismissal or discharge has been communicated to him in writing by his employer.