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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(6) in Assam Shops and Establishments Act, 1971

(6)Any compensation required to be paid by the employer under sub-sections (3) and (9) but not paid by him shall be recoverable as arrears of land revenue under the provisions of the Revenue Recovery Act, 1890 (Act 1 of 1890) for the time being in force.