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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(3)(gg) in The West Bengal Rural Employment And Production Act, 1976

(gg)[ if the owner of a tea estate fails without reasonable cause to get himself registered under clause (b), he shall be punishable with simple imprisonment for a term which may extend to one year or with fine of one thousand rupees or with both, and in the case of a continuing offence with a further fine which may extend to one hundred rupees for every day during which such offence continues after first conviction: [Clause (gg) inserted by W.B. Act 5 of 1982.]