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State of Arunachal Pradesh - Section

Section 14 in Arunachal Armed Police Act, 1993

14. Penalty.

- Any person who contravenes the provisions of section 13. shall, without any prejudice to any other action that may be taken against him, be punishable with imprisonment for a term which may extend to two years, or with fine which may extend to two thousand rupees, or with both.