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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tamilnadu - Subsection

Section 30(3) in Tamil Nadu Rinderpest Act, 1940

(3)In making a rule under subsection (I) or sub-section (2), the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may provide that a breach thereof shall be punishable with fine which map extend in the case of a first conviction to fifty rupees and in the case of a second or subsequent conviction to one hundred rupees. -