Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 30] [Entire Act] State of Gujarat - Subsection Section 30(2) in The Gujarat Agricultural Produce Markets Act, 1963 (2)Such eviction shall be without prejudice to any punishment to which the person evicted may be liable under this Act.
