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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(4)(b) in The Cotton Ginning and Pressing Factories Act, 1925

(b)on every subsequent conviction, with fine which may extend to fifteen hundred rupees and, if the offence has continued for more than one day, with an additional fine which may extend to two hundred rupees for every day subsequent to the first day during which the offence has continued.]