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35.Contravention of provisions regarding employment of labour.- Whoever, except as otherwise permitted by or under this Act, contravenes any provision of this Act or of any rules made thereunder, prohibiting, restricting or regulating the employment of persons in a plantation, shall be punishable with imprisonment for a term which may extend to 1[six months, or with fine which may extend to ten thousand rupees, or with both].    |
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