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Union of India - Section

Section 35 in The Plantations Labour Act, 1951

35. Contravention of provisions regarding employment of labour .-

Whoever, except as otherwise permitted by or under this Act, contravenes any provision of this Act or of any rules made thereunder, prohibiting, restricting or regulating the employment of persons in a plantation, shall be punishable with imprisonment for a term which may extend to [six months, or with fine which may extend to ten thousand rupees, or with both]