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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of West Bengal - Subsection

Section 21(1)(b) in The West Bengal Labour Welfare Fund Act, 1974

(b)for a second or subsequent offences, with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both :