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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Bombay Presidency - Subsection

Section 9(2) in The Bombay Cotton Control Act, 1942

(2)Any person who contravenes the provisions of sub-section (1) shall, on conviction, be punishable with fine which may extend to [one hundred rupees.] [These words were substituted for the words 'twenty rupees' by Maharashtra 47 of 1962, Section 11.].