Section 74(1)(ii) in The M.P. Vanijyik Kar Adhiniyam, 1994

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State of Madhya Pradesh - Subsection

Section 74(1)(ii) in The M.P. Vanijyik Kar Adhiniyam, 1994

(ii)imprisonment which may extend to six months or a fine which may extend to one thousand rupees or both in respect of offences not covered by clause (i) and where the offence in respect of which a fine has been imposed, is a continuing offence, a further fine which may extend to rupees fifty for every day the offence continues.

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State of Madhya Pradesh - Subsection

Section 74(1)(ii) in The M.P. Vanijyik Kar Adhiniyam, 1994