Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51] [Entire Act] State of Jammu-Kashmir - Subsection Section 51(4) in Jammu and Kashmir Shops and Establishments Act, 1966 (4)The amount of compensation payable under this section shall, for purposes of its recovery, be deemed to be a fine imposed under this Act.
