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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Himachal Pradesh - Subsection

Section 6(2) in Himachal Pradesh Armed Bands (Arrest and Detention) Act, 1969

(2)Whoever, being a member of an armed band, resists his arrest by or under the orders of a duly authorised officer shall, on conviction for such offence by a competent criminal court, be punished with imprisonment of either description which may extend to seven years or with fine or with both.