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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(2)(b) in Karnataka Agricultural Produce Marketing Act 1966

(b)if he is any other person on conviction be punished with imprisonment for a term which may extend to six months or with fine which may extend to two hundred and fifty rupees or with both.