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[Cites 0, Cited by 6] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(2) in The Gujarat Agricultural Produce Markets Act, 1963

(2)if the holder of a licence contravenes any condition of the licence, he shall, on conviction, be punished with fine which may extend to five hundred rupees:Provided that in the absence of special and adequate reasons to the contrary mentioned in the judgement of the Court the fine shall not be less than one hundred rupees.