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Union of India - Section

Section 29 in Code on Wages, 2019

29. Disqualification for bonus.

- Notwithstanding anything contained in this Code, an employee shall be disqualified from receiving bonus under this Code, if he is dismissed from service for -
(a)fraud; or
(b)riotous or violent behaviour while on the premises of the establishment; or
(c)theft, misappropriation or sabotage of any property of the establishment; or
(d)conviction for sexual harassment.