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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Himachal Pradesh - Subsection

Section 22(1)(a) in Himachal Pradesh Shops and Commercial Establishments Act, 1969

(a)no employee shall be entitled to such notice or wages in lieu thereof if he is removed on account of misconduct, after giving him an opportunity to explain the charge or charges against him in writing;