Section 34(2) in Gujarat Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2019
(2)Nothing contained in sub-section (1) shall apply to an offence committed by a person for the second time or thereafter within a period of five years from the date-(a)of commission of a similar offence which was earlier compounded;(b)of commission of a similar offence for which such person was earlier convicted.
