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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(2) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974

(2)Any person, who uses any land or building in an industrial estate or industrial area in contravention of the provisions of any regulations made by the Corporation in this behalf, shall, on conviction, be punishable with fine which may extend to five thousand rupees.