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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Haryana - Subsection

Section 36(3) in The Punjab Agricultural Produce Markets Act, 1961

(3)In case any person is found wilfully evading payment of any fee or sum due to the Committee, more than twice during the period of one financial year, his licence shall be liable to be cancelled, in addition to the penalty imposed.