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Union of India - Section

Section 9 in The Women's And Children's Institutions (Licensing) Act, 1956

9. Penalty.

Any person who Contravenes any of the provisions of this Act or of any rule made thereunder, or any of the conditions of a licence shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to two hundred and fifty rupees, or with both,