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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of West Bengal - Subsection

Section 53(2) in The Bengal Agricultural Income-Tax Act, 1944

(2)If a person after having been convicted of any offence referred to in sub-section (1) continues to commit such offence, he shall be punished for each day after the first during which he continues so to offend with fine which may extend to five rupees.