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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(3)(ii) in The Insecticides Act, 1968

(ii)for the second and a subsequent offence, with imprisonment for a term which may extend to [two years, or with fine which shall not be less than ten thousand rupees but which may extend to fifty thousand rupees, or with both] [ Substituted by Act 23 of 2000, Section 6, for " one year, or with fine, or with both" (w.e.f. 5.8.2000).].