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

State of Andhra Pradesh - Subsection

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

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