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[Cites 0, Cited by 1] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(4) in The Delhi Shops and Establishments Act, 1954

(4)If the authority hearing any application under this section is satisfied that it was either malicious or vexatious, it may direct that a penalty not exceeding hundred rupees be paid to the employer by the person presenting the application.