Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Assam - Subsection

Section 17(2) in Assam Forest Protection Force Act, 1986

(2)Any person who wilfully neglects or refuses to surrender his certificates or appointment or the arms, accoutrement's, clothing, and other articles furnished to him as required by sub-Section (1) shall, on conviction, be punished with imprisonment for a term which may extend to one month or with fine which may extend to two hundred rupees or with both.