Section 25(1)(a) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

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State of Jammu-Kashmir - Subsection

Section 25(1)(a) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997

(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 rule of the bye-laws in addition to the fee or other amount as recoverable, a sum of money not less than the amount of the fee or other amount and not more than five times the amount of fee or other amount, with a minimum of rupees two hundred and fifty; and

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State of Jammu-Kashmir - Subsection

Section 25(1)(a) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997