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State of Karnataka - Section

Section 12 in The Karnataka Industrial Establishments (National and Festival Holidays) Act, 1963

12. Power to make rules.

(1)The State Government may, by notification, make rules for the purpose of carrying into effect the provisions of this Act.
(2)In making a rule under this Act, the Government may provide that a contravention thereof shall be punishable with fine which may extend to two hundred and fifty rupees.