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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Madhya Pradesh - Subsection

Section 55(5) in The M.P. Swayatta Sahakarita Adhiniyam, 1999

(5)Where a person is convicted of an offence under this Act, the Court may, in addition to any punishment imposed, order the person to comply with the provisions of this Act for the contravention of which he has been convicted.