Section 59(2)(c) in The Bombay Shops and Establishments Act, 1948

[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

State of Gujarat - Subsection

Section 59(2)(c) in The Bombay Shops and Establishments Act, 1948

(c)that it has been committed without the knowledge, consent or connivance of the employer or manager, and in contravention of his orders, the Inspector shall proceed against the person whom he believes to be the actual offender without first proceeding, against the employer or manager of the establishment, and such person shall be liable to the like fine as if he were the employer or manager.

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State of Gujarat - Subsection

Section 59(2)(c) in The Bombay Shops and Establishments Act, 1948