Section 41(2B) in Tamil Nadu Shops and Establishments Act, 1947
(2B)The appellate authority, may, after giving notice in the prescribed manner to the employer and the person employed, dismiss the appeal or direct the reinstatement of the person employed, 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.] [Inserted by Tamil Nadu Act 9 of 2017, Section 2 (with effect from 01.04.2017)]
