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[Cites 0, Cited by 1] [Section 39] [Entire Act]

State of Karnataka - Subsection

Section 39(4) in Karnataka Shops and Commercial Establishments Act, 1961

(4)Any person aggrieved by an order of the appellate authority may apply to the District Judge for a revision of such order and subject to the result of such application the decision of the appellate authority shall be final and binding on both the employer and the person employed.