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 39] [Entire Act] State of Karnataka - Subsection Section 39(5) in Karnataka Shops and Commercial Establishments Act, 1961 (5)The amount payable as compensation under this section shall be in addition to any fine payable under section 30 and shall be recoverable as a fine.
