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

State of Himachal Pradesh - Subsection

Section 18(2) in Himachal Pradesh Shops and Commercial Establishments Act, 1969

(2)The amount of wages withheld and compensation payable under this section shall, for the purposes of its recovery, be deemed to be a fine imposed under this Act in addition to the penalty imposed under section 25 and shall be realised as such.