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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Kerala - Subsection

Section 72(e) in Kerala Irrigation and Water Conservation Act, 2003

(e)in respect of any offence referred to in sub-section (5) of section 70 with imprisonment for a term, which may extend to one year, but it shall not be less than six months with fine which may extend to fifteen thousand rupees.