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[Cites 0, Cited by 2] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(6) in The Criminal Law Amendment Act, 1961

(6)If any person enters or attempts to enter a notified area or is therein in contravention of any of the provisions of sub-section (3), he shall be punishable with imprisonment for a term which may extend to one year, or with fine, or with both.