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[Cites 0, Cited by 1] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1) in The Working Journalists And Other Newspaper Employees (Conditions Of Service) And Miscellaneous Provisions Act, 1955

(1)If any employer contravenes any of the provisions of this Act or any rule or order made thereunder, he shall be punishable with fine which may extend to two hundred rupees.