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[Cites 0, Cited by 3] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1) in The Rajasthan Prevention Of Witch-Hunting Act, 2015

(1)Whoever, except in the cases provided for in sub-section (2), commits witch-hunting shall be punishable with rigorous imprisonment for a term which shall not be less than one year but which may extend to five years or with fine which shall not be less than fifty thousand rupees or with both.