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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(3) in Smoke-Nuisances Act, 1963

(3)If any person manufactures coke in contravention of any notification issued under clause (c) of sub-section (1), he shall be liable to fine which may; extend on first conviction to two hundred and fifty rupees, and on any subsequent conviction to five hundred rupees.