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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Karnataka - Subsection

Section 32(2) in Karnataka Agricultural Produce Marketing Act 1966

(2)Any person who contravenes the provisions of sub-section (1) shall on conviction be punished with imprisonment for a term which may extend to three months or with fine which may extend to two hundred rupees or with both.