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

State of Jharkhand - Subsection

Section 30(1) in Jharkhand Single Window Clearance Act, 2015

(1)Any entrepreneur who fails to comply with the conditions or undertakings in the self-certification given the Agency or Department or appropriate authorities shall face penalty which may extend to fifteen thousand rupees for the first offence and up to twenty five thousand for the second or subsequent offences.