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NCT Delhi - Section

Section 19 in Delhi Primary Education Act, 1960

19. Penalty for contravention of section 14.

- If any person contravenes the provisions of section 14, he shall be punishable with fine which may extend to twenty-five rupees and, in the case of a continuing contravention, with an additional fine not exceeding one rupee for every day during which such contravention continues after conviction for the first of such contraventions.