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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(2) in The M.P. Game Act, 1935

(2)Penalty for shooting, killing or capturing without licence. - Whoever does or attempts to do any act in contravention of sub-section (1) or, being the holder of a licence under this Act, commits a breach of any condition thereof, shall be punishable with fine which may extend to one hundred rupees.