Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(2) in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Act, 2007

(2)If any person commits any act of misbranding, sale of spurious and substandard seed shall be punishable with imprisonment for a term which may extend to three years or with fine which may extend to rupees Five thousand or with both.