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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Goa - Subsection

Section 54(4) in The Goa, Daman and Diu Shops and Establishments Act, 1973

(4)In imposing any fine for an offence referred to in sub-section (1), the Court shall take into consideration the amount of any compensation already awarded against the accused in any proceedings taken under section 43.