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[Cites 0, Cited by 9] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(5) in The Minimum Wages Act, 1948

(5)Any amount directed to be paid under this section may be recovered—
(a)if the Authority is a Magistrate, by the Authority as if it were a fine imposed by the Authority as a Magistrate, or
(b)if the Authority is not a Magistrate, by any Magistrate to whom the Authority makes application in this behalf, as if it were a fine imposed by such Magistrate.