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[Cites 0, Cited by 1] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(3) in The Food Safety And Standards Act, 2006

(3)The sum of money accepted or agreed to be accepted as composition under sub-section (1), shall not be more than one lakh rupees and due regard shall be made to the guidelines specified in section 49:Provided that no offence, for which punishment of imprisonment has been prescribed under this Act, shall be compounded.