LexSection 37A — Contravention of section 23(1).
The Coffee Act, 1942
1 [37A. Contravention of section 23 (1). -- Any registered owner who fails to furnish the return required by sub-section (1) of section 23 as required by that sub-section shall be punishable with fine which may extend to one thousand rupees.]Open in Lexace · Ask the AI about this section