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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Himachal Pradesh - Subsection

Section 63(3) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(3)If any officer or servant of the Board or the Committee empowered under sub-section (1) fails to remove the encroachment within the market yard, he shall be punished with simple imprisonment which may extend to three months or with fine which may extend to one thousand rupees or with both.