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State of Karnataka - Section

Section 19 in Karnataka Industries (Facilitation) Act, 2002

19. Penalty.

- Any entrepreneur who fails to comply with the conditions or undertaking in the self certification given to the Nodal Agency or other department or authorities shall on conviction be punishable with fine which may extend to five thousand rupees for the first offence and for the second or subsequent offence with fine which may extend to ten thousand rupees.