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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(4) in The Punjab Shops and Commercial Establishments Act, 1958

(4)In any proceedings against the employer of the establishment for a contravention of the provisions of sub-section (3), it shall be a defence to prove that the employer did not know and could not with reasonable diligence ascertain that the person was previously employed by the employer of the other establishment or factory.