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

State of Tamilnadu - Subsection

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

(a)Any employer who fails to reinstate an employee in accordance with any order of the appellate authority passed under clause (b) of sub-section (2) of section 31 shall, on conviction, be punishable with fine which may extend to two hundred and fifty rupees.