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[Cites 0, Cited by 0] [Section 79B] [Entire Act]

State of Tamilnadu - Subsection

Section 79B(2) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959

(2)Whoever contravenes the provisions of sub-section (1), shall on conviction be punished with imprisonment for a term which shall not be less than three months, but which may extend to five years and with fine which may extend to five thousand rupees.