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Central Provinces And Berar - Section

Section 19 in The Central Provinces and Berar Agricultural Produce Market Act, 1935

19. Disposal of fines and institution of prosecutions.

- [* * *] [The first sentence was omitted by Adaptation of Laws Order, 1937.]Prosecutions under this Act may be instituted by any person duly authorised in writing by a Market Committee in this behalf.