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[Cites 0, Cited by 3] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(3) in Karnataka Forest Act, 1963

(3)In making a rule under this section, the State Government may provide that a person guilty of contravention thereof shall, on conviction, be punishable with imprisonment which may extend to one month, or with fine which may extend to two hundred rupees, or with both.