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Monopolies and Restrictive Trade Practices Act, 1969

51. Penalty for offences in relation to resale price maintenance

If any person contravenes the provisions of section 39 or section 40, he shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to five thousand rupees, or with both.



Monopolies and Restrictive Trade Practices Act, 1969 Back




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