Section 50(2)(b) in The Monopolies And Restrictive Trade Practices Act, 1969

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Union of India - Subsection

Section 50(2)(b) in The Monopolies And Restrictive Trade Practices Act, 1969

(b)in the case of any second or subsequent offence in relation to the goods or services in respect of which the first offence was committed, two years but not more than seven years, and, in either case, whether the contravention is a continuing one, also with fine which may extend to five thousand rupees for every day, after the first, during which such contravention continues:

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Union of India - Subsection

Section 50(2)(b) in The Monopolies And Restrictive Trade Practices Act, 1969