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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Madhya Pradesh - Subsection

Section 91(2) in The M.P. Industrial Relations Act, 1960

(2)Any employer who contravenes the provisions of Section 35 shall, on conviction, be punishable with imprisonment which may extend to three months or for every day on which the contravention continues with fine which may extend to five thousand rupees or with both.