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[Cites 0, Cited by 0] [Section 48(5)] [Section 48] [Entire Act]

State of Telangana - Subsection

Section 48(5)(b) in Telangana Shops and Establishments Act, 1988

(b)if the authority is not a Magistrate, by any Magistrate to whom the authority makes application in this behalf as if it were a fine imposed by such Magistrate.