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[Cites 0, Cited by 0] [Section 62A] [Entire Act]

State of Gujarat - Subsection

Section 62A(6) in The Bombay Shops and Establishments Act, 1948

(6)If an employer of any establishment to which this section applies contravenes any of the provisions of this section, he shall, on conviction, be punished with fine which shall not be less than ten rupees and which may extend to fifty rupees.