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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(2)(c) in The Goa, Daman and Diu Shops and Establishments Act, 1973

(c)deductions for damages to, or loss of, goods expressly entrusted to the employee for custody, or for loss of money for which he is required to account, where such damage or loss in directly attributable to his neglect or default;