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 15] [Entire Act] State of Meghalaya - Subsection Section 15(6) in Meghalaya Shops and Establishment Act, 2003 (6)Any compensation required to be paid by the employer under sub-section (3) & (4) but not paid, shall for the purpose of its recovery be deemed to be fined imposed under this Act.
