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[Cites 0, Cited by 12] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in The Industrial Employment (Standing Orders) Act, 1946

(2)An employer who does any act in contravention of the standing orders finally certified under this Act or his industrial establishment shall be punishable with fine which may extend to one hundred rupees, and in the case of a continuing offence with a further fine which may extend to twenty-five rupees for every day after the first during which the offence continues.