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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Bihar - Subsection

Section 40(2)(f) in Bihar Shops & Establishments Act, 1953

(f)the manner in which any amount referred to in sub-section (4) of section 28 or any compensation awarded under sub-section (7) of section 16 or subsection (5) of section 26 shall be recovered;