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Bombay Presidency - Section

Section 70 in Bombay Non-Trading Corporations Act, 1959

70. Penalty for contravention of section 28. - If any default is made in complying with sub-section (1) or (2) of section 28, the corporation, and every officer thereof who is in default, shall, on conviction, be punished with fine which may extend to five rupees for every day during which the default continues.