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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(1)(a) in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014

(a)he shall he punishable,-
(i)in the case of an order made with reference to clause (h) or clause (i) of sub-section (2) of that section, with imprisonment for a term which may extend to three year and shall also be liable to fine, and
(ii)in the case of any other order, with imprisonment for a term which shall not be less than three months but which may extend to seven years and shall also be liable to fine: