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[Cites 0, Cited by 3] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(3) in The Tamil Nadu Catering Establishments Act, 1958

(3)Whoever contravenes any other provisions of this Act or any of the rules made under this Act shall, on conviction, be punishable [with fine which may extend to five hundred rupees.] [Substituted 'with fine which may extend to fifty rupees' by Act No. 9 of 2018, dated 25.1.2018.]