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

State of Assam - Subsection

Section 39(6) in The Assam Agricultural Produce Market Act, 1972

(6)Whoever obstructs any person duly authorised for seizing or confiscation of notified goods for buying and selling in market area shall be punished with imprisonment for a term not exceeding six months' simple imprisonment or with fine not exceeding rupees five hundred or with both.