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

State of Rajasthan - Subsection

Section 17(3) in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014

(3)The expenses of any publication under sub-section (1) shall be recoverable from the company as if it were a fine imposed by the court.Explanation.-For the purposes of this section, "company" has the meaning assigned to it in clause (a) of the explanation to section 16.