Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Chattisgarh - Subsection Section 3(3) in Advertisement (Registration and Regulation) Bye-laws, 2012 (3)The punishment under clause (2) shall be without prejudice to any other penalty/fine that may be imposed under the Act/or any other law for the time being in force.
