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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Goa - Subsection

Section 40(1) in The Goa, Daman and Diu Shops and Establishments Act, 1973

(1)
(a)The Government may, by notification, appoint an authority to hear and decide appeals arising out of the termination of service of employees under section 39.
(b)Any employee whose service has been terminated may appeal to the authority concerned within such time and in such manner as may be prescribed.