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[Cites 0, Cited by 0] [Section 9(6)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(6)(b) in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000

(b)Whoever after having been convicted of any of the offences referred to in sub-clause (a) above continues to commit such offence shall be punishable, for each day after the previous date of conviction during which he continues so to offend, with fine which may extend to the amount mentioned in that behalf in the third column of Schedule II.