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 41] [Entire Act] State of Telangana - Subsection Section 41(7) in Telangana Shops and Establishments Act, 1988 (7)Every fine shall be deemed to have been imposed on the day of the act or omission in respect of which it was imposed.
