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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Meghalaya - Subsection

Section 8(3) in The Meghalaya Maintenance Of Public Order Act, 1947

(3)If any person contravenes any order made or direction given under this section, he shall one conviction; be punishable with imprisonment for a term, which may extend to one year or with fine or with both.