Section 6(1)(v) in The Central Provinces and Berar Agricultural Produce Market Act, 1935

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Central Provinces And Berar - Subsection

Section 6(1)(v) in The Central Provinces and Berar Agricultural Produce Market Act, 1935

(v)the delegation of powers, duties and functions of a subcommittee, if any, appointed under section 7, and may, provide that a contravention thereof shall be punishable by a competent Magistrate with fine which may extend to fifty rupees.

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Central Provinces And Berar - Subsection

Section 6(1)(v) in The Central Provinces and Berar Agricultural Produce Market Act, 1935