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[Cites 0, Cited by 1] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(2) in The Punjab Shops and Commercial Establishments Act, 1958

(2)The amount of wages withheld and compensation payable under this section shall for the purposes of its recovery be deemed to be a fine imposed under this Act in addition to the penalty imposed under section 26 and shall be realised as such.