Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 20 in The Civil Defence Rules, 1968 20. [ Penalties .-If any person contravenes any of the provisions of these rules or any order made thereunder, he shall be punishable with imprisonment for a term which may extend to three years, or with fine, or with both.]
