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State of Nagaland - Section

Section 34 in Nagaland Forest Act, 1968

34. Penalties.

(1)If any person infringes the provisions of Section 32, he shall be punished with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.
(2)The State Government may, by a rule made under Section 33, attach to the breach of any rule under that section any punishment not exceeding that mentioned in sub-section (1).