Section 53(1)(b) in Andhra Pradesh Shops and Establishments Act, 1988

[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

State of Andhra Pradesh - Subsection

Section 53(1)(b) in Andhra Pradesh Shops and Establishments Act, 1988

(b)by the person who had applied under sub-section (1) of Section 51 if the total amount of wages or service compensation claimed to have been withheld from the employee or from the unpaid group to which he belonged exceeds fifty rupees ; or

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State of Andhra Pradesh - Subsection

Section 53(1)(b) in Andhra Pradesh Shops and Establishments Act, 1988