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[Cites 0, Cited by 2] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(1) in Indian Forest Act, 1927

(1)The "State Government" [[Substituted by A.O.1950,for "Provincial Government.]] may by such rules prescribe as penalties for the contravention thereof imprisonment for a term which may extend to six months, or fine which may extend to five hundred rupees, or both.