Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Himachal Pradesh - Subsection

Section 26(f) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005

(f)if the holder of the license is convicted of any offence under this Act, then within one year of the conviction if the conviction, is for the first time, and within three years for subsequent conviction.