AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

36.Other offences.-

Whoever contravenes any of the provisions of this Act or of any rules made thereunder for which no other penalty is elsewhere provided by or under this Act shall be punishable with imprisonment for a term which may extend to 1[six months, or with fine which may extend to ten thousand rupees, or with both].



Plantations Labour Act, 1951 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys