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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(3)(b) in The M.P. Industrial Employment (Standing Orders) Act, 1961

(b)in the case of a continuing offence with a further fine which may extend to twenty-five rupees for every day after the first during which the offence continues.