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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Goa - Subsection

Section 39(4) in The Goa, Daman and Diu Shops and Establishments Act, 1973

(4)The services of an employee shall not be terminated for misconduct except, for such acts or omissions and in such manner, as may be prescribed.Explanation. - For the purpose of this section, the term "employee" shall include part-time employee also.