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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(1)(b) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982

(b)for a second or subsequent offence, with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both :