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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Telangana - Subsection

Section 41(3) in Telangana Shops and Establishments Act, 1988

(3)No fine shall be imposed on any employee until he has been given an opportunity of showing cause against the fine or other wise than in accordance with such procedure as may be prescribed for the imposition of fines.