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

State of Arunachal Pradesh - Subsection

Section 5(2) in The Arunachal Pradesh Freedom Of Religion Act, 1978

(2)If any person fails without sufficient cause to comply with the provisions contained in sub-section (1) he shall be punished with imprisonment which may extend to one year or with fine which may extend to one thousand rupees or with both.