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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(2) in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954

(2)Whoever contravenes any provision of this Act or rules made thereunder, or any of the conditions or requirements of the licence granted under this Act, shall be liable to punishment with simple imprisonment for a period of two months or with fine not exceeding Rs. 500, or with both.