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[Cites 0, Cited by 0] [Section 2A(3)] [Section 2A] [Entire Act]

State of Haryana - Subsection

Section 2A(3)(a) in The Punjab Cotton Ginning and Pressing Factories Act, 1953

(a)on a first conviction, with fine which may extend to five hundred rupees and if the offence is continued for more than one day, with an additional fine which may extend to one hundred rupees for every day subsequent to the first day for which the offence has continued; and