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State of Andhra Pradesh - Section

Section 50 in Andhra Pradesh Shops and Establishments Act, 1988

50. Appointment of authority to hear and decide claims relating to wages, etc.

- The Government may, by notification, appoint an authority to hear and decide for any specified area all claims arising out of deductions from the wages or delay in payment of the wages or service compensation payable under this Act to employees in any establishment in that area.