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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(2)(b) in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Act, 1958

(b)Any employer, who after having been convicted under clause (a), continues to fail to reinstate an employee in accordance with the order mentioned in that clause shall, on conviction, be punishable for each day after the previous date of conviction during which he continues so to offend, with fine which may extend to twenty rupees.