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[Cites 0, Cited by 0] [Section 59(1)] [Section 59] [Entire Act]

State of Gujarat - Subsection

Section 59(1)(b) in The Bombay Shops and Establishments Act, 1948

(b)that the said other person committed the offence in question without his knowledge, consent or connivance, that other person shall be convicted of the offence and shall be liable to the like fine as if he were the employer or manager, and the employer or manager shall be discharged from any liability under this Act.