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

State of Madhya Pradesh - Subsection

Section 49(7) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(7)Whoever contravenes any provision of this Act or any rules or bye-laws made thereunder shall, if no other penalty is provided for the offence, be punished with fine which may extend to two hundred rupees.