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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(3) in The Punjab Shops and Commercial Establishments Act, 1958

(3)The amount payable as compensation under this section shall be in addition to, [and recoverable as] [Substituted for the words 'or recoverable as' by Punjab Act No. 1 of 1964, Section 14.] fine payable under Section 26.