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[Cites 0, Cited by 5] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(4) in The Kerala Shops and Commercial Establishments Act, 1960

(4)In directing the reinstatement of an employee the appellate authority shall also direct the payment of such amount of compensation as may be specified by him in case the employer fails to reinstate the employee in accordance with the directions.