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[Cites 0, Cited by 1] [Section 26(5)] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(5)(a) in Bihar Shops & Establishments Act, 1953

(a)The prescribed authority shall cause a notice to be served on the employer relating to the said complaint, record briefly the evidence adduced by the parties, hear them and after making such enquiry as it may consider necessary pass orders giving reasons therefor.