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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Madhya Bharat - Subsection

Section 58(2) in The Madhya Bharat Agricultural Debtor's Relief Act, 1956

(2)Any person who hypothecates or sells the standing crop or the produce of his land in contravention of sub-Section (1), shall, on conviction, be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to rupees 500.