Section 33(6)(ii) in The Punjab Agricultural Produce Markets Act, 1961

[Cites 0, Cited by 0] [Section 33(6)] [Section 33] [Entire Act]

State of Haryana - Subsection

Section 33(6)(ii) in The Punjab Agricultural Produce Markets Act, 1961

(ii)If any officer, member, or servant of a Committee wilfully neglects or refuses to do any act or wilfully or without any reasonable excuse disobeys a lawful written order issued under the provisions of this Act or fails to furnish information or return lawfully required from him, he shall, on conviction, be punishable with fine not exceeding five hundred rupees, or with imprisonment for a term which may extend to one month, or both.

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State of Haryana - Subsection

Section 33(6)(ii) in The Punjab Agricultural Produce Markets Act, 1961