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State of Goa - Section

Section 61 in The Agricultural Produce Marketing (Development and Regulation) Act, 2007

61. Penalty for contravention of Act, rules and bye-laws.

- Any person who contravenes any provisions of this Act or of any rule or bye-laws or order issued thereunder shall be punishable with simple imprisonment which may extend to six months or with fine which may extend to one thousand rupees or with both.