Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Tamilnadu - Subsection Section 35(6) in Tamil Nadu Shops and Establishments Act, 1947 (6)No fine imposed on any person employed shall be recovered from him after the expiry of sixty days from the day on which it was imposed.
