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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Uttarakhand - Subsection

Section 83(1) in The Uttarakhand Police Act, 2007

(1)Any person, not complying the lawful orders, issued under Sections 51, 52, 53 and sub-section (3) and (4) of Section 81, shall be prosecuted in a court of competent jurisdiction and on conviction, shall be liable to a fine, which may extend up to Rupees Ten thousand.