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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Uttar Pradesh - Subsection

Section 39(2)(b) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019

(b)with imprisonment for a term which shall not be less than five years but which may extend to seven years with fine which shall not be less than ten lakh rupees but which may extend to twenty lakh rupees, if the offence is committed by a person who has previously been convicted for the offence referred to in clause (a).