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State of Rajasthan - Section

Section 24 in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010

24. Punishment for persistent contravention, violation or default.

- Any person who commits further contravention, violation or default of any of the provisions of this Act even after the imposition of penalties and infliction of punishment specified under this Chapter shall, on conviction, be sentenced to such term of simple imprisonment which may extend to three months.