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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(1)(b) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(b)for a second and any subsequent offence of the same nature with imprisonment which may extend to one year, or with fine which may extend to ten thousand rupees or with both, and in case of continuing contravention, with a further fine up to rupees one thousand for every day subsequent to the date of second conviction or any subsequent conviction for which the contravention has continued;