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[Cites 0, Cited by 1] [Section 29(3)] [Section 29] [Entire Act]

State of Kerala - Subsection

Section 29(3)(a) in The Kerala Shops and Commercial Establishments Act, 1960

(a)by the employee of an establishment either by himself or through the union of which he is a member within three months from the date on which the offence is alleged to have been committed; or