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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Haryana - Subsection

Section 43(3) in The Punjab Agricultural Produce Markets Act, 1961

(3)The rules made under this section may provide that any contravention thereof or of any of the conditions of any licence issued or renewed thereunder shall be punishable with fine which may extend to five hundred rupees.