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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Telangana - Subsection

Section 64(4) in Telangana Shops and Establishments Act, 1988

(4)In imposing any fine for an offence referred to in subsection (1), the Court shall take into consideration the amount of any compensation already awarded against the accused in any proceedings taken under section 51.