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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(2) in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986

(2)No fine shall be imposed unless the workman concerned has been given opportunity of explaining the act or omission alleged against him in accordance with the provisions of the Payment of Wages Act, 1936.