Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 26(5)] [Section 26] [Entire Act] State of Bihar - Subsection Section 26(5)(b) in Bihar Shops & Establishments Act, 1953 (b)In passing such order the prescribed authority shall have power to give relief to the employee by way of reinstatement or money compensation or both.