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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 39(1)(a) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017

(a)Where the offence consists of the failure to pay or the evasion of any fee/ user charge, or other amount recoverable under this Act or the Ru!es or the Bye-laws in addition to the fee/user charge or other amount so recoverable a sum of money not less than the amount of the fee or ether amount and not more than five times the amount of fee or other amount to the maximum extent of rupees ten thousand.