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NCT Delhi - Section

Section 108 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

108. General provision of punishment of offence.

- Whoever contravenes any provision of this Act or of any rule or bye-laws made thereunder shall, if no other penalty is provided for such contravention elsewhere in this Act or in the rules or bye-laws, be punishable with fine which may extent to two thousand rupees.