Section 33(2)(c) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2)(c) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966

(c)Any Court trying an offence punishable under this sub-section may direct that the whole or any part of the fine, if realised, shall be paid, by way of compensation, to the person, who, in its opinion, has been injured by such failure.

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Union of India - Subsection

Section 33(2)(c) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966