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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Tamilnadu - Subsection

Section 40(2)(a) in Tamil Nadu Handloom Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1981

(a)Any employer who fails to reinstate or re-employ any employee in accordance with the order of the appellate authority passed under sub-section (2) of section 37 of this Act, shall be punishable with fine which shall not be less than two hundred rupees.