Section 70(1)(a) in Karnataka Agricultural Produce Marketing Act 1966

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State of Karnataka - Subsection

Section 70(1)(a) in Karnataka Agricultural Produce Marketing Act 1966

(a)where the offence consists of the failure to pay or the evasion of any fee or other amount recoverable under this Act or the rules or the bye-laws in addition to the fee or other amount so recoverable a sum of money not exceeding five hundred rupees or [three times the amount] [Substituted by Act 35 of 1986 w.e.f.17.6.1986] of the fee or other amount whichever is greater; and

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State of Karnataka - Subsection

Section 70(1)(a) in Karnataka Agricultural Produce Marketing Act 1966