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[Cites 0, Cited by 2] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(2) in Karnataka Agricultural Produce Marketing Act 1966

(2)Any person who contravenes or willfully aids or abets the contravention of the provisions of sub-section (1) shall on conviction be punished with fine which may extend to two hundred and fifty rupees.