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] [Entire Act]

State of Arunachal Pradesh - Section

Section 30 in Arunachal Pradesh Fire and Emergency Services Act, 1991

30. General penalty.

- Whoever contravenes any provision of this Act and where no separate penalty is provided shall be punishable with imprisonment for a term which may extend to six months or with f ne which may extend to two thousand rupees, or with both.