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State of Meghalaya - Section

Section 17 in Rules for the Administration of Justice and Police in the Garo Hills District

17. Fine and imprisonment.

- Fine or fine and imprisonment may be awarded in lieu of any other punishment, provided that no offence shall be punishable by a sentence exceeding that awarded for such offence under the provisions of the Indian Penal Code and a fine shall not exceed the value of the offender's property.