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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(3) in The Rajasthan Agricultural Pests and Diseases Act, 1951

(3)Whoever having once been convicted of an offence under sub-section (1) or (2) of this section is again convicted of an offence under either of these subsections shall be punishable with fine which may extend to Rs. 250/- or in default to simple imprisonment not exceeding one month.