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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(4) in The Maharashtra Agricultural Pests And Diseases Act, 1947

(4)Whenever any person is convicted under this Act, the Court may in addition to the penalty imposed under this Act, order the destruction of any crop, plant or tree of the kind referred in clause (a), (b) or (c) of sub-section (1) of section 8.