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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Goa - Subsection

Section 50(2) in The Goa Information Technology Development Act, 2007

(2)If any person removes any mark set up for the purpose of indicating any level, boundary line, or direction necessary to the execution of works authorised under this Act, he shall, on conviction, be punished with imprisonment for a term which may extend to three months or with fine which may extend to Rs. 1,000/- or with both.