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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Assam - Subsection

Section 39(7) in The Assam Agricultural Produce Market Act, 1972

(7)Whoever, contravenes any of the provisions of this Act, rules and bye-laws framed thereunder, if no penalty is provided, on prosecution, shall be punished with imprisonment for a term not exceeding three months' simple imprisonment or with fine which may extend to rupees two thousand or with both.