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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(3) in Gujarat Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2019

(3)Notwithstanding anything contained in Code of Criminal Procedure, 1973, (2 of 1974) a Metropolitan Magistrate or a Judicial Magistrate of the First Class may impose fine and penalties prescribed under this Act.