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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(2) in The M.P. Chechak Tika Adhiniyam, 1968

(2)Whoever contravenes the provisions of sub-section (1) shall be punished with imprisonment for a term which may extend to three months, or with fine which may extend to two hundred rupees or with both.