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State of Nagaland - Section

Section 472 in Nagaland Municipal Act, 2001

472. Punishment of imprisonment in default of payment of fine.

- In every case where, under this Act, an offence in punishable with fine, or with imprisonment or fine, or with both and a person is sentenced by any Court having jurisdiction to pay a fine, it shall be competent for such Court to direct that in exceeding six months.