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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(2) in Gujarat Industrial Development Act, 1962

(2)Any person who uses any land or building in an industrial estate or industrial area contrary to the terms under which he holds such land or building under this Act, or in contravention of the provisions of any regulations made in this behalf shall, on conviction, be punished with fine which may extend to five thousand rupees.