Section 36(1)(iii) in The Gujarat Agricultural Produce Markets Act, 1963

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(1)(iii) in The Gujarat Agricultural Produce Markets Act, 1963

(iii)for any subsequent offence of the same nature, with imprisonment which may extend to one month and fine which may extend to one thousand rupees :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 36(1)(iii) in The Gujarat Agricultural Produce Markets Act, 1963