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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(1)(b) in Code on Wages, 2019

(b)having been convicted of an offence under clause (a) is again found guilty of similar offence under this clause, within five years from the date of the commission of the first or subsequent offence, he shall, on the second and the subsequent commission of the offence, be punishable with imprisonment for a term which may extend to three months or with fine which may extend to one lakh rupees, or with both;