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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(1)(i) in The Arunachal Pradesh Control of Organised Crime Act, 2002

(i)if such offences has resulted in the death of any person be punishable with death or imprisonment for life and shall also be liable to a fine, subject to a minimum fine of rupees one lac ;