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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Goa - Subsection

Section 82(3) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

(3)In making any bye-laws, the Marketing Board may direct that a breach thereof shall be punishable with fine which may extend to one hundred rupees and where the breach is a continuing one, with further fine which may extend to ten rupees for everyday during the period when such breach continues.