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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(3)(ii) in The United Provinces Cotton Ginning and Pressing Factories Act, 1949

(ii)on every subsequent conviction with fine which may extend to fifteen hundred rupees, and if the offence has continued for more than one day, with a further fine which may extend to two hundred rupees for every day subsequent to the first day during which the offence has continued.