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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1)(c) in Tamil Nadu Cotton Control Act, 1952

(c)Knowingly in any other manner contravenes any rule made under this Act, shall be punishable with fine which may, in the case mentioned in clause (a), extend to twenty rupees and for a second or subsequent offence with fine which may extend to fifty rupees, and in the case mentioned in clause (b), with line which may extend to ten thousand rupees These words, letter and brackets were added by added by section 3 of, and the Second Schedule to the [and in the case mentioned in clause (c), with fine which may extend to five hundred rupees and for a second or subsequent offence with fine which may extend to one thousand rupees.] [Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955.)]