Section 4(3)(i) in The United Provinces Cotton Ginning and Pressing Factories Act, 1949

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State of Uttar Pradesh - Subsection

Section 4(3)(i) in The United Provinces Cotton Ginning and Pressing Factories Act, 1949

(i)on a first conviction with fine which may extend to five hundred rupees and, if the offence has continued for more than one day, with a further fine which may extend to one hundred rupees for every day subsequent to the first day during which the offence has continued, and

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State of Uttar Pradesh - Subsection

Section 4(3)(i) in The United Provinces Cotton Ginning and Pressing Factories Act, 1949