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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(3) in The Punjab Forward Contracts Tax Act, 1951

(3)In making any rule the Government may direct that a breach thereof shall be punishable with the fine not exceeding five hundred rupees; and, when the offence is a continuing one, with a daily fine not exceeding twenty-five rupees during the continuance of the offence.