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 36] [Entire Act] State of Punjab - Subsection Section 36(2) in The Punjab Agricultural Produce Markets (General) Rules, 1962 (2)The amount so realised by way of composition shall be in addition to any amount due from the offender under the Act or the rules or the bye-laws.
