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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(3) in Bihar Sports (Registration, Recognition and Regulation of Associations) Act, 2013

(3)Whoever contravenes the provisions of sub section (1) and (2) above, shall, on conviction, be punishable with imprisonment for a term not exceeding six months or with fine not exceeding Rs. 10,000/-or with both.