Section 51A(1)(b) in The M.P. Shops and Establishments Act, 1958

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State of Madhya Pradesh - Subsection

Section 51A(1)(b) in The M.P. Shops and Establishments Act, 1958

(b)may, by such date prior to the hearing of the charge as may be specified therein, plead guilty to the charge by a registered letter and remit to the Court such sum as the Court may, subject to the minimum and maximum limits of fine prescribed for the said offence, specify.

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State of Madhya Pradesh - Subsection

Section 51A(1)(b) in The M.P. Shops and Establishments Act, 1958