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[Cites 0, Cited by 1] [Section 14(3)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3)(d) in The Child Labour (Prohibition and Regulation) Act, 1986

(d)fails to comply with or contravenes any other provisions of this Act or the rules made thereunder, shall be punishable with simple imprisonment which may extend to one month or with fine which may extend to ten thousand rupees or with both.