1 [ 43. Penalty for failure to comply with directions of Commission and Director General. --If any person fails to comply, without reasonable cause, with a direction given by-- (a) the Commission under sub-sections (2) and (4) of section 36; or (b) the Director General while exercising powers referred to in sub-section (2) of section 41, such person shall be punishable with fine which may extend to rupees one lakh for each day during which such failure continues subject to a maximum of rupees one crore, as may be determined by the Commission.]Open in Lexace · Ask the AI about this section
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