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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3)(j) in The Industrial Employment (Standing Orders) Central Rules, 1946

(j)frequent repetition of any act or omission for which a fine may be imposed to a maximum of 2 per cent. of the wages in a month;