Section 3(4)(a) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981

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State of Maharashtra - Subsection

Section 3(4)(a) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981

(a)on and from the 29th June 1981, in Greater Bombay and Thane District, no principal employer or agency or agent shall dismiss, discharge or retrench or otherwise terminate the appointment of any Security Guard, merely by reason of the employer's liability to register himself under a Scheme framed under this section or by reason of any other liability likely to be cast on him under such Scheme or by reason of the liability of the Security Guard to register himself under such Scheme, during the period from the said date up to the date the whole Scheme so framed is applied to such employer and Security Guard or during the period of one year from the said date, whichever is earlier; and

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State of Maharashtra - Subsection

Section 3(4)(a) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981