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State of Jharkhand - Section

Section 39 in Jharkhand Tourism Development and Registration Act, 2015

39. Penalty for malpractice.

- Any person who commits a malpractice or contravenes any other provision of this Act for which no specific penalty has been provided, shall be punished with simple imprisonment for a term which may extend to three months or with fine not exceeding Rs. 1,00,000.00 or with both.