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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Bombay Presidency - Subsection

Section 41(4) in The Bombay Weights and Measures Act, 1932

(4)[ The rules may provide that any person committing a breach of the same shall, on conviction, be punishable with fine which may extend to rupees one hundred.] [This sub-section was inserted by Bombay 56 of 1948, Section 13.]