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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Assam - Subsection

Section 49(3) in The Assam Agricultural Produce Market Act, 1972

(3)Any rule made under this Act may provide that for any contravention thereof or any of the conditions of licence issued or renewed the offender shall, on conviction be punishable with fine which may extend to rupees two hundred.