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[Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act]

State of Uttarakhand - Subsection

Section 88(1)(b) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(b)for the second and any subsequent offence of the same nature with simple imprisonment, which may extend to one year or with fine, which may extend to fifty thousand rupee or with both and in case of continuous contravention -with additional fine up to rupees one thousand for everyday subsequent to the date of second conviction or any subsequent conviction, for which the contravention has continued;