Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39] [Entire Act] State of Haryana - Subsection Section 39(3) in The Punjab Agricultural Produce Markets Act, 1961 (3)All fines received from an offender shall be credited to State revenues and grant equivalent to such fines shall be paid to the Committee.
