Section 45(1)(b) in The Goa, Daman and Diu Shops and Establishments Act, 1973

[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Goa - Subsection

Section 45(1)(b) in The Goa, Daman and Diu Shops and Establishments Act, 1973

(b)by the person who had applied under sub-section (1) of section 43 if the total amount of wages or gratuity claimed to have been withheld from the employee or from the unpaid group to which he belonged exceeds fifty rupees, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Goa - Subsection

Section 45(1)(b) in The Goa, Daman and Diu Shops and Establishments Act, 1973