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[Cites 0, Cited by 0] [Section 138(3)] [Section 138] [Entire Act]

State of West Bengal - Subsection

Section 138(3)(ii) in The Calcutta Improvement Act, 1911

(ii)in case of a continuing breach, with fine which may extend to fifty rupees for every day during which the breach continues after receipt of written notice from the Chairman to discontinue the breach.