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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Telangana - Subsection

Section 16(3)(b) in Telangana Infectious Diseases Act, 1950

(b)Any person who commits a breach of any undertaking given by him under clause (a) shall be punished with imprisonment which may extend to three months, or with fine, or with both.