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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

Bombay Presidency - Subsection

Section 9(1)(i) in The Bombay Essential Commodities and Cattle (Control) Act, 1958

(i)in the case of an order made with reference to clause (g) or clause (h) or (i) of sub-section (2) of that section, with imprisonment for a term which may extend to one year and shall also be liable to fine.