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[Cites 0, Cited by 0] [Section 31(6)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(6)(iii) in Recycling of Ships Act, 2019

(iii)with an imprisonment which may extend to three months and with a fine which may extend to ten lakh rupees in case of non response beyond twenty-four hours of issue of third notice.