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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Tamilnadu - Subsection

Section 29(2)(b) in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984

(b)The appellate authority, may, after giving notice in the prescribed manner to the employer and the worker dismiss the appeal or direct the reinstatement of the employee with or without wages for the period he was kept out of employment or direct payment of compensation without reinstatement or grant such other relief as it deems fit in the circumstances of the case.