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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(2)(b) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982

(b)is guilty of any contravention or non-compliance with any of the requirements of this Act or the Rules or the Regulations made thereunder, in respect of which no penalty is provided, he shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to two thousand rupees or with both.