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[Cites 0, Cited by 4] [Section 52] [Entire Act]

State of Gujarat - Subsection

Section 52(f) in The Bombay Shops and Establishments Act, 1948

(f)If in any establishment there is any contravention of any Section, rule or order for which no specific punishment is provided in this Act, the employer and the manager shall, on conviction, each be punished with fine which shall not be less than twenty-five rupees and which may extend to two hundred and fifty rupees