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[Cites 0, Cited by 0] [Section 48(5)] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(5)(a) in Andhra Pradesh Shops and Establishments Act, 1988

(a)if the authority appointed under sub-section (1) is a Magistrate, by the authority, as if it were a fine imposed by him as Magistrate ; and