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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Haryana - Subsection

Section 17(2) in The Haryana Cattle Fairs Act, 1970

(2)Any person who contravenes the provisions of section 9 or sub-section (1) or sub-section (3) of Section 10 or of the rules made under this Act shall be punishable with imprisonment which may extend to one month, or with fine which may extend to five hundred rupees or with both.