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 22] [Entire Act] State of Himachal Pradesh - Subsection Section 22(3) in Himachal Pradesh Shops and Commercial Establishments Act, 1969 (3)The amount payable as compensation under this section shall be in addition to, and recoverable as, fine payable under section 25.
