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[Cites 0, Cited by 0] [Section 101(2)] [Section 101] [Entire Act]

State of Goa - Subsection

Section 101(2)(c) in The Goa, Daman and Diu Public Health Act, 1985

(c)failing to comply with any direction lawfully given to him, or any requisition lawfully made upon him, under or in pursuance of any of the provision continues to contravene the said provision or the said rule or order or continues to fail to comply with the said direction or requisition, shall be punished for each day after the previous date of conviction during which he continues so to offend, with fine which may extend to [two hundred rupees.] [Substituted by the Amendment Act 10 of 2009.]