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State of Tripura - Section

Section 24 in The Tripura Agricultural Debtors Relief Act, 1975

24. General provision regarding penalties.

- Whoever fails to comply with or acts in contravention of any provision of this Act or any rule made thereunder shall, if no specific penalty has been provided for in the Act, be punishable with imprisonment which may extend to one year or with fine which may extend to rupees two thousand or with the both.