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[Cites 0, Cited by 0] [Section 13A] [Entire Act]

State of Maharashtra - Subsection

Section 13A(2) in The Maharashtra Agricultural Pests And Diseases Act, 1947

(2)Whoever contravenes any order made under section 12B or does anything in contravention of the provisions of the said section shall, on conviction, be punished with fine which may extend to rupees five hundred.