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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(2) in The Assam Criminal Law (Amendment) Act, 1934

(2)If any person fails to comply with or attempts to avoid any direction given in accordance with the provisions of sub-section (1) he shall be punishable with imprisonment which may extend to six months or with fine which may extend to one thousand rupees or with both.