Section 23A(1)(a) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966

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State of Telangana - Subsection

Section 23A(1)(a) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966

(a)where the offence consists of the failure to pay, or the evasion of any fee, or other amount recoverable under this Act, or the rules or bye-laws made thereunder, in addition to the fees or other amount so recoverable, a sum of money not less than the amount of the fee or other amount subject to a minimum amount of rupees two hundred and fifty; and

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State of Telangana - Subsection

Section 23A(1)(a) in Telangana (Agricultural Produce and Livestock) Markets Act, 1966