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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Central Provinces And Berar - Subsection

Section 5(3) in The Central Provinces and Berar Agricultural Produce Market Act, 1935

(3)Any such rules may, when necessary, provide that a contravention thereof, or of any of the conditions of a licence issued thereunder, shall be punishable, on conviction by a competent Magistrate, with fine which may extend to five hundred rupees.