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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Madhya Bharat - Subsection

Section 72(4) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(4)In making any rule the Government may direct that a breach thereof shall be punishable with fine which may extend to fifty rupees, and, where the breach is a continuing one, with further fine which may extend to ten rupees for every day after the first during which the breach has persisted in.