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[Cites 0, Cited by 6] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2) in The Insecticides Act, 1968

(2)Whoever uses an insecticide in contravention of any provision of this act or any rule made thereunder shall be punishable with fine [which shall not be less than five hundred rupees but which may extend to five thousand rupees, or imprisonment for a term which may extend to six months, or withboth.] [ Substituted by Act 23 of 2000, Section 6, for " which may extend to five hundred rupees" (w.e.f. 5.8.2000).]