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[Cites 0, Cited by 0] [Section 28A(1)] [Section 28A] [Entire Act]

State of Tamilnadu - Subsection

Section 28A(1)(b) in Tamil Nadu Forest Act, 1882

(b)for a second or subsequent offence, the term of such imprisonment shall not be less than [three years] [Substituted for the words 'two years' by the Tamil Nadu Forest (Amendment) Act, 1992 (Tamil Nadu Act 44 of 1992).] and such fine shall not be less than [fifteen thousand rupees] [Substituted for the words 'five thousand rupees' by the Tamil Nadu Forest (Amendment) Act, 1992 (Tamil Nadu Act 44 of 1992).].