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Beedi and Cigar Workers (Conditions of Employment) Act, 1966 32.Penalty for obstructing Inspector .- Whoever obstructs the Chief Inspector or an Inspector in the exercise of any powers conferred on him by or under this Act, or fails to produce on demanded by the chief Inspector or an Inspector any register or other document kept in his custody in pursuance of this Act or of any rules made thereunder , or conceals or prevents any employee in an industrial premises from appearing before or being examined by the Chief Inspector or an Inspector, shall be punishable with imprisonment for a term which may extent to three months, or with fine which may extend to five hundred rupees, or with both.    |
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