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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Gujarat - Subsection

Section 17(4) in The Gujarat Agricultural Pests and Diseases Act, 1980

(4)Whoever contravenes any order made under section 14 or does anything in contravention of the provisions of the said section shall, on conviction, be punishable with fine which may extend to five hundred rupees and for the second or subsequent offence with fine which may extend to one thousand rupees.