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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 15(4) in Arunachal Pradesh Unlawful Activities (Prevention) Act, 2014

(4)if any person fails without sufficient cause to surrender himself in the manner specified in subsection (3), he shall be punishable with imprisonment for a term which may extend to two years, or with fine of Rupees Two Thousand or with both.