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Chapter XVI

Offences and Penalties

89. Punishment for contravention of provisions of Act or rules or regulations made thereunder:-

Any person who contravenes any of the provisions of this Act, or of any rule made thereunder shall for first contravention be punishable with fine which may extend to ten thousand rupees and for any subsequent contravention with fine which shall not be less than fifty thousand rupees but which may extend to five lakh rupees.







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