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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Assam - Subsection

Section 37(4) in Assam Industrial Infrastructure Development Corporation Act, 1990

(4)Any person failing to comply with an order made under sub-section (1) shall, on conviction, be punishable with fine which may extend to two hundred rupees for every day during which such non-compliance continues after the service of the order.