Section 11(2)(b) in The Central Provinces and Berar Agricultural Produce Market Act, 1935

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Central Provinces And Berar - Subsection

Section 11(2)(b) in The Central Provinces and Berar Agricultural Produce Market Act, 1935

(b)exacts, or appropriates to himself without the concurrence of the owner, a share from any agricultural produce brought into a market, shall be punishable on conviction, with fine which may extend to fifty rupees for each offence.

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Central Provinces And Berar - Subsection

Section 11(2)(b) in The Central Provinces and Berar Agricultural Produce Market Act, 1935