Section 3(5)(c) in The Cotton Ginning and Pressing Factories Act, 1925

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Union of India - Subsection

Section 3(5)(c) in The Cotton Ginning and Pressing Factories Act, 1925

(c)any such register is destroyed before the expiration of the period referred to in sub-section (4), the owner of the factory [shall, on conviction, be punishable] [Substituted by Rajasthan 10 of 1957 for the words 'shall be punished'] with fine which may extend to fifty rupees or, if he has previously been convicted of any offence under this sub-section, to five hundred rupees.

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Union of India - Subsection

Section 3(5)(c) in The Cotton Ginning and Pressing Factories Act, 1925