Section 141(6)(i) in The M.P. Public Health Act, 1949

[Cites 0, Cited by 0] [Section 141(6)] [Section 141] [Entire Act]

State of Madhya Pradesh - Subsection

Section 141(6)(i) in The M.P. Public Health Act, 1949

(i)with fine which may extend to two hundred rupees, and in case of a continuing breach, with fine which may extend to thirty rupees for every day during which the breach continues alter conviction for the first breach; or

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State of Madhya Pradesh - Subsection

Section 141(6)(i) in The M.P. Public Health Act, 1949