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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Meghalaya - Subsection

Section 15(2) in Meghalaya Shops and Establishment Act, 2003

(2)An employee who has been discharged under sub-section (1) may appeal to such appellate authority as may be prescribed and within such time as may be prescribed either on the ground than there is no reasonable cause or on the ground that he had not been qualify of misconduct as held by the employer.