Section 32(2)(a) in The Rajasthan Agricultural Produce Markets Act, 1961

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State of Rajasthan - Subsection

Section 32(2)(a) in The Rajasthan Agricultural Produce Markets Act, 1961

(a)Where the offence consists of the failure to pay or the evasion of any fee or other amount recoverable under this Act or the rules, the fee or other amount so recoverable and, in addition, a sum of money not exceeding five hundred rupees or double the amount of fee or other amount, which is greater; and

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State of Rajasthan - Subsection

Section 32(2)(a) in The Rajasthan Agricultural Produce Markets Act, 1961