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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Goa - Subsection

Section 32(4) in The Goa Information Technology Development Act, 2007

(4)Any person failing to comply with an order made under sub-section (1) shall, on conviction, be punished with fine which may extend to two hundred rupees for everyday during which such non-compliance continues after the service of the order.