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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(d) in Madhya Pradesh Investment Region Development and Management Act, 2013

(d)in contravention of any permission which has been duly modified, shall be punished with simple imprisonment for a term which may extend to six months, or with fine which may extend to fifty thousand rupees or both.