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State of Maharashtra - Section

Section 49 in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963

49. Penalty for failure to obey order under section 40.

Whoever obstructs any officer in carrying out the inspection of accounts or holding an inquiry into the offices of a Committee or fails to obey any order made under clause (a), (c), (d), or (e) of section 40 shall, on conviction, be punished with fine which may extend to two hundred rupees for every day during which the offence continues.