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Dock Workers (Safety, Health and Welfare) Act, 1986 18. Provision regarding fine. – Notwithstanding anything contained in section 29 of the Code of' Criminal Procedure, 1973 (2 of 1974), it shall be lawful for a metropolitan magistrate or a magistrate of the first class to pass a sentence of fine exceeding five thousand rupees authorised by this Act or the regulations on any person convicted of any offence there under.    |
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