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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(2) in The Punjab Industrial Establishments (National and Festival Holidays and Casual and Sick Leave) Act, 1965

(2)The amount of wages determined under sub-section (1) shall, for the purposes of recovery, shall be deemed to be a fine imposed under this Act, in addition to the penalty imposed under section 9 and shall be realised as such.