Section 142(2)(a) in The M.P. Public Health Act, 1949

[Cites 0, Cited by 0] [Section 142(2)] [Section 142] [Entire Act]

State of Madhya Pradesh - Subsection

Section 142(2)(a) in The M.P. Public Health Act, 1949

(a)with fine which may extend to fifty rupees, and in case of a continuing breach with fine which may extend to fifteen rupees for every day during which the breach continues after conviction for the first breach; or

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State of Madhya Pradesh - Subsection

Section 142(2)(a) in The M.P. Public Health Act, 1949