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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Kerala - Subsection

Section 70(2) in Kerala Irrigation and Water Conservation Act, 2003

(2)Whoever contravenes the provisions of section 6 shall, on conviction, be punished with imprisonment for a term which may extend to three years or with fine which may extend to one lakh rupees or with both.