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[Cites 0, Cited by 0] [Section 43(4)] [Section 43] [Entire Act]

State of Goa - Subsection

Section 43(4)(b) in The Goa, Daman and Diu Shops and Establishments Act, 1973

(b)if the authority is not a Magistrate, by any Magistrate to whom the authority makes an application in this behalf, as if it were a fine imposed by such Magistrate.