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Trade Monopolies and Restrictive Trade Practices Act, 1969 46. Penalty for Contravention of Section 27. If any person contravenes the provisions of section 27, he shall be punishable with imprisonment for a term which may extend to five years, or with fine which may extend to Rs. one lakh, or with both and where the offence is a continuing one, with a further fine which may extend to one thousand rupees for every day, after the first, during which such contravention continues.    |
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