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[Cites 0, Cited by 12] [Section 21(5)] [Section 21] [Entire Act]

NCT Delhi - Subsection

Section 21(5)(b) in The Delhi Shops and Establishments Act, 1954

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