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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2) in Hyderabad Cotton Cultivation and Transport Act, 1337 Fasli

(2)Such rules may specify that contravention thereof or of the conditions of a licence, not punishable by this Act, shall be punishable with fine which may extend to five hundred rupees.