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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Telangana - Subsection

Section 56(1) in Telangana Municipal Tramways (Construction, Operation and Maintenance) Act, 2008

(1)If any person willfully breaks the security code of any pass or ticket, or alters or counterfeits or duplicates it, he shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to ten thousand rupees or both.