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[Cites 0, Cited by 7] [Section 41] [Entire Act]

State of Andhra Pradesh - Subsection

Section 41(1) in Andhra Pradesh Shops and Establishments Act, 1988

(1)No fine shall be imposed on any employee, save in respect of such acts and omissions on his part as the employer, with previous approval of the Government or of the prescribed authority, may have specified by notice, under sub-section (2).