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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Assam - Subsection

Section 34(3) in Assam Shops and Establishments Act, 1971

(3)The State Government may provide in the rules that a contravention of any of the rules shall be punishable with fine which may extend to fifty rupees and where the breach is a continuing one with a further fine which may extend to ten rupees for every day, after the first during which the breach continues.