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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Uttar Pradesh - Subsection

Section 71(2) in U.P. Children Act, 1951

(2)Any person who publishes any matter in contravention of the provisions of this section shall be punishable with imprisonment of either description for a term which may extend to two months or with fine which may extend to two hundred rupees or with both.