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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Tamilnadu - Subsection

Section 49(2) in Tamil Nadu Shops and Establishments Act, 1947

(2)In making a rule under sub-section (1), the [State] [Substituted for 'Province' by the Adaptation Order of 1950] Government may provide that a contravention thereof shall be punishable with fine which may extend to fifty rupees.