Report No. 29
Yugoslavia
In Yugoslavia the Criminal Code of 1951, sections 213 to 248 (Criminal Offences against the National Economy) deal with economic crimes. The important provisions are:-
(a) sellers giving special favours to individual buyers (section 228);
(b) barter (section 229);
(c) failure to fulfil the contractual duty of delivery of a fixed quality of products to Government (section 236);
(d) owner of land failing to cultivate the land or reducing his livestock (section 238);
(e) members of agricultural cooperatives opposing the management of the affairs of the cooperatives (section 240);
(f) illegally carrying on a trade as a professional practice, or illegally selling, purchasing or bartering goods or articles the traffic in which is forbidden or limited; or illegally keeping such goods or articles for commerce or producing or processing goods the production or processing of which is forbidden (section 226): (Confiscation of the goods can also be ordered).
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