Section 12(9)(a) in The Orissa Agricultural Produce Markets Act, 1956

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State of Odisha - Subsection

Section 12(9)(a) in The Orissa Agricultural Produce Markets Act, 1956

(a)where the offence consists of the failure to pay or the evasion of any fee, or other amount recoverable under this Act of the rules or the bye-laws, in addition to the fee or other amount so recoverable, a sum of money not exceeding five hundred rupees or double the amount of such fee or other amount, whichever is greater; and

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State of Odisha - Subsection

Section 12(9)(a) in The Orissa Agricultural Produce Markets Act, 1956