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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Assam - Subsection

Section 41(1) in The Assam Agricultural Produce Market Act, 1972

(1)Whoever in contravention of the provisions of Section 29 makes or recovers any trade allowances prescribed by rules or bye-laws made under this Act shall, on conviction, be punishable with fine which may extend to rupees two hundred.