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[Cites 0, Cited by 1] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(2) in Assam Shops and Establishments Act, 1971

(2)Any employee whose services are dispensed with may appeal to such authority and within such time as may be prescribed either on the ground that there was no reasonable cause for dispensing with his services or on the ground that he had not been guilty of misconduct as held by the employer.