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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(2) in Assam Ease of Doing Business Act, 2016

(2)Any entrepreneur who fails to comply with the conditions or undertaking in the self certification given to the Single Window Agency or the competent authority as the case may be, be punishable with fine which may extend to twenty thousand rupees for the first offence and for the second or subsequent offences with fine which may extend to thirty thousand rupees.