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Factories Act, 1948 98. Penalty for using false certificate of fitness Whoever knowingly uses or attempts to use, as a certificate of fitness granted to himself under section 70, a certificate granted to another person under that section, or who, having procured such a certificate, knowingly allows it to be used, or an attempt to use it to be made, by another person, shall be punishable with imprisonment for a term which may extend to 126[two months] or with fine which may extend to 126[one thousand rupees] or with both.    |
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