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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of West Bengal - Subsection

Section 5A(2) in The West Bengal Private Forests Act, 1948.

(2)Any person contravening the provisions of sub-section (1) shall be punishable with imprisonment which may extend to three months or with fine which may extend to one thousand rupees or with both.] [Section 5A inserted by W.B. Act 20 of 1954.]