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

State of Haryana - Subsection

Section 36(4) in The Punjab Agricultural Produce Markets Act, 1961

(4)No penalty under this section shall be imposed-
(i)without affording the person aggrieved an opportunity of being heard;
(ii)after expiry of a period of five years from such contravention; and
(iii)by an officer detecting or investigating the offence or an officer junior in rank to such officer.]