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 33] [Entire Act] State of Goa - Subsection Section 33(6) in The Goa, Daman and Diu Shops and Establishments Act, 1973 (6)No fine imposed on any employee shall be recovered from him after the expiration, of sixty days from the day on which it was imposed.
