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72B. Special provision for contravention of orders under section 22.- Whoever continues to work a mine in contravention of any order issued under sub-section (lA), sub-section (2) or sub-section (3) of section 22 1[or under section (2) of section 22A] shall be punishable with imprisonment for a term which may extend two years, and shall also be liable to fine which may extend to five thousand rupees: 1[Provided that in the absence of special and adequate reasons to the contrary to be recorded in writing in the judgment of the court such fine shall not be less than two thousand rupees.]    |
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