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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(2)(iv) in The Punjab State Agricultural Marketing Service (Punishment and Appeal) Rules, 1988

(iv)no order imposing an enhanced penalty shall be made in any other case unless the appellant has been given a reasonable opportunity as far as may be in accordance with the provisions of Rule 10 of making a representation against such enhanced penalty.