Section 33(2)(b) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966

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Union of India - Subsection

Section 33(2)(b) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966

(b)Any employer, who, after having been convicted under clause (a), continues, after the date of such conviction, to fail to reinstate an employee in accordance with the order mentioned in that clause, shall be punishable, for each day of such default, with fine which may extend to twenty rupees.

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Union of India - Subsection

Section 33(2)(b) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966