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[Cites 0, Cited by 0] [Section 80(4)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(4)(a) in The M.P. Vanijyik Kar Adhiniyam, 1994

(a)a breach thereof shall be punishable with fine not exceeding five hundred rupees, and if the offence is a continuing one, with a fine not exceeding twenty five rupees for every day the offence continues; and