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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Puducherry - Subsection

Section 42(2) in Puducherry School Education Act, 1987

(2)If any person wilfully obstructs any authority, officer or person, from entering any recognised school in the exercise of any power conferred on it or him by or under this Act, he shall be punishable with imprisonment for a term which may extend to one month, or with fine which may extend to one thousand rupees, or with both.