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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(2) in The U.P. Primary Education Act, 1919

(2)Any parent who having been convicted of an offence under sub-section (1) continues to disobey the order passed under Section 9 shall be liable to a further fine which may extend to one rupee for every day after the date of the first conviction during which he is proved to have persisted in disobeying the order.