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8[72A. Special Provision for contravention of certain regulations.- Whoever contravenes any provision of any regulation or of any bye-law or of, any order made thereunder, relating to matters specified in clauses (d), (i), (m), (n), (o), (p), (r), (s) and (u) of section 57 shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to two thousand rupees, or with both. 1. Ins. by Act 62 of 1959, s. 37 (w.e.f. 16-1-1960). 2. Subs. by s. 37, ibid., for "two hundred" (w.e.f. 16-1-1960). 3. Subs. by s. 38, ibid., for "five hundred" (w.e.f. 16-1-1960). 4. Certain words omitted by s. 38, ibid. (w.e.f. 16-1-1960). 5. Subs. by Act 42 of 1983, s. 37, for section 68 (w.e.f. 31-5-1984). 6. Subs. by Act 62 of 1959, s. 39, for "five hundred" (w.e.f. 16-1-1960). 7. Certain words omitted by s. 39, ibid. (w.e.f. 16-1-1960]. 8. Subs. by s. 40, ibid., for sections 73 and 74 (w.e.f. 16-1-1960).    |
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